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[Cites 0, Cited by 0] [Section 238] [Entire Act]

State of Rajasthan - Subsection

Section 238(2) in Rajasthan Municipalities Act, 2009

(2)The Municipality shall not grant any permission under section 194 unless the person seeking permission makes provision for rain water harvesting system of the type and specifications prescribed under sub-section (1) in the maps required under that section and undertakes to install such system and furnishes security for the same to the satisfaction of the Municipality.