Section 245(20) in Rajasthan Municipalities Act, 2009
(20)Without prejudice to the provisions of Section 298 and other provisions of this Act, it shall be lawful for the Chief Municipal Officer to lodge proceedings against the person who is likely to make encroachment upon any Government or municipal land before the Magistrate concerned, for preventing him from making any such encroachment and it shall be competent for the Magistrate, on being satisfied about the reasonableness of the apprehension of the Chief Municipal Officer, to require such person to execute a bond, with or without sureties, for his good behaviour for such period, not exceeding one year, as the Magistrate thinks fit. The procedure contained in Chapter VIII of the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974) shall apply mutatis mutandis to the proceedings before the Magistrate under this sub-Section as if such proceedings were the proceedings under Section 107 of the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974).
