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[Cites 0, Cited by 0] [Section 282(1)] [Section 282] [Entire Act]

State of Rajasthan - Subsection

Section 282(1)(ii) in Rajasthan Municipalities Act, 2009

(ii)to use it in such manner or after such structural alterations as the Municipality in such notice prescribes so that it may not become, or may be no longer, a nuisance or dangerous to life, health or property, or