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[Cites 0, Cited by 0] [Section 168] [Entire Act]

State of Rajasthan - Subsection

Section 168(2) in Rajasthan Municipalities Act, 2009

(2)In particular, such notice may, for purposes of sub-Section (1), require
(a)the demolition or alteration of any building or works;
(b)the carrying out on land of any building or other operations; or
(c)the discontinuance of any use of land.