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[Cites 0, Cited by 0] [Section 186(1)] [Section 186] [Entire Act]

State of Rajasthan - Subsection

Section 186(1)(a) in Rajasthan Municipalities Act, 2009

(a)the Municipality shall not, in respect of such national highway, state highway, or street, grant permission to do any act, the doing of which without its permission, in writing, would contravene the provisions of this Act, except with the sanction of the Central Government or the State Government, as the case may be; and