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[Cites 0, Cited by 0] [Section 238A] [Entire Act]

State of Rajasthan - Subsection

Section 238A(6) in Rajasthan Municipalities Act, 2009

(6)No permanent water connection from any public water supply system shall be permitted in a building, for which provision of parking space is compulsory under the provisions of this section, unless the owner or occupier thereof produces a completion certificate issued under sub-section (3).