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[Cites 0, Cited by 0] [Section 202] [Entire Act]

State of Rajasthan - Subsection

Section 202(3) in Rajasthan Municipalities Act, 2009

(3)Notwithstanding anything contained in previous sub-Sections, it shall be mandatory for every owner or occupier of a building or land to take connection, in the prescribed manner, from the sewerage system as soon as it is laid in that area by any agency, for the proper discharge of waste water from toilet, kitchen and bathroom.