Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of Rajasthan - Subsection

Section 215(3) in Rajasthan Municipalities Act, 2009

(3)Any pipes, fittings, receptacles, or other appliances, for or connected with the drainage of private buildings or lands shall, if supplied, constructed or erected at the expense of the Municipality, be deemed to be municipal property unless the Municipality shall have transferred its interest therein to the owner of such buildings or lands.