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State of Rajasthan - Section

Section 255 in Rajasthan Municipalities Act, 2009

255. Arrangement for fire prevention.

- The Municipality may require, by bye-laws, the owner or the occupier of all or any of the premises in the municipal area to make such arrangements as may be necessary for fire prevention and fire safety in the municipal area and may also require the owner or the occupier to obtain a no objection certificate in this behalf in such form and in such manner and from such authority as may be specified in such bye-laws.