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[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of Rajasthan - Subsection

Section 210(2) in Rajasthan Municipalities Act, 2009

(2)The Municipality may by written notice require the owner to demolish or close any privy or cess-pool, whether constructed before or after the coming into operation of this Act, which, in the opinion of the Municipality, is a nuisance or is so constructed as to be incapable of being properly cleaned or kept in good order.