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State of Rajasthan - Section

Section 228 in Rajasthan Municipalities Act, 2009

228. Solid wastes to be property of Municipality.

- All solid wastes deposited in public receptacles, depots and places provided or appointed under Sections 226 and all solid wastes collected by the municipal employees or contractors or any other agency authorized in this behalf shall be the property of the Municipality and the Municipality may dispose it as it may deem proper.