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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(1)(a) in Rajasthan Municipalities Act, 2009

(a)public health, sanitation, conservation, solid waste management, drainage and sewerage, cleaning public streets, places and sewers, and all spaces, not being private property, which are open to the enjoyment of the public, whether such spaces are vested in the Municipality or not, removing noxious vegetation and abating all public nuisances;