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[Cites 0, Cited by 0] [Section 226(2)] [Section 226] [Entire Act]

State of Rajasthan - Subsection

Section 226(2)(a) in Rajasthan Municipalities Act, 2009

(a)organize collection of municipal solid wastes through any of the methods, like community bin collection (central bin), house-to house collection, and collection on regular pre-informed times and schedules,