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[Cites 0, Cited by 0] [Section 340(1)] [Section 340] [Entire Act]

State of Rajasthan - Subsection

Section 340(1)(y) in Rajasthan Municipalities Act, 2009

(y)regulating, in any other particular manner not specially provided for in this Act, the construction, maintenance and control of drains, sewers, ventilation shafts, receptacles for dung and manure, cess-pools, water-closets, privies, latrines, urinals and drainage or sewage works of every description, whether the property of the Municipality or not;