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[Cites 0, Cited by 0] [Section 273(2)] [Section 273] [Entire Act]

State of Rajasthan - Subsection

Section 273(2)(f) in Rajasthan Municipalities Act, 2009

(f)power to prohibit the letting of or the providing of accommodation in any hotel, dharamshala or musafirkhana in which a person has been, or in which there is reason to believe that a person has seen, suffering from a dangerous disease unless and until the person desiring to so let or provide accommodation shall have the building or part thereof and any article therein likely to retain infection disinfected to the satisfaction of the Municipality or any such officer as the Municipality appoints in this behalf;