Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 260(3)] [Section 260] [Entire Act]

State of Rajasthan - Subsection

Section 260(3)(a) in Rajasthan Municipalities Act, 2009

(a)becoming a resort of idle and disorderly persons or of persons who have no ostensible means of subsistence or who cannot give a satisfactory account of themselves; or