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

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

State of Rajasthan - Subsection

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

(c)power, subject to right of appeal to an officer who may be empowered by the State Government in this behalf and whose decision shall be conclusive, to prohibit, by written notice addressed to the owner and occupier of any such site or space and by general notice, the erection of any building or of any building exceeding such dimensions as may be specified

(i)on the site of any building which has in whole or in part in exercise of the power specified in clause (a) been pulled down, or

(ii)on any space not occupied by buildings, whether such space is private property or not and whether it is-enclosed or not,

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State of Rajasthan - Subsection

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