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

State of Rajasthan - Subsection

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

(b)power to direct or authorize the inspection, without notice or with such notice as to the person directed or authorized to inspect, appears reasonable, of any place in which any dangerous disease is reported or suspected to exist and the taking of measures to prevent the spread of the disease beyond such place;