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State of Rajasthan - Section

Section 225 in Rajasthan Municipalities Act, 2009

225. Entrustment of operation and maintenance of sewerage works and billing and collection of sewerage charges.

- The Municipality may, with the approval of the State Government, entrust the work of operation and maintenance of sewerage works in the municipal area and the work of billing and collection of sewerage charge or sewerage cess to any agency under any law for the time being in force or any private agency.