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[Cites 0, Cited by 1] [Section 182] [Entire Act]

State of Rajasthan - Subsection

Section 182(2) in Rajasthan Municipalities Act, 2009

(2)In the case of any land not allotted or sold as aforesaid and not covered under sub-Section (1), no person shall use or permit the use of any such land situated in a municipal area for the purpose other than that for which such land was being used on or before the commencement of this Act.