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[Cites 0, Cited by 0] [Section 219] [Entire Act]

State of Rajasthan - Subsection

Section 219(1) in Rajasthan Municipalities Act, 2009

(1)Without- the permission of the Chief Municipal Officer, no building, wall, fence or other structure shall be erected, and no railway or private street shall be constructed, on any municipal drain constructed or maintained by, or vested in, the Municipality.