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[Cites 0, Cited by 0] [Section 274(2)] [Section 274] [Entire Act]

State of Rajasthan - Subsection

Section 274(2)(b) in Rajasthan Municipalities Act, 2009

(b)power by municipal or other agency to pull down or remove the said building or block or to execute such works or take such action, if the person addressed in the said notice neglects to do so within the time specified therein;