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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(xliv) in Rajasthan Municipalities Act, 2009

(xliv)"nuisance" includes any act, omission, place or thing which causes, or is likely to cause injury, danger, annoyance or offence to the sense of sight, smell or hearing, or which is, or may be, dangerous to life or injurious to health or property;