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

State of Rajasthan - Subsection

Section 202(2) in Rajasthan Municipalities Act, 2009

(2)The drain to be constructed as aforesaid shall empty into a municipal drain or into some place legally set apart for the discharge of drainage situated at a distance not exceeding fifty feet from such building but if there is no such drain or place within that distance then such drain shall empty into such cess-pool as the Municipality directs.