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[Cites 0, Cited by 0] [Section 221(3)] [Section 221] [Entire Act]

State of Rajasthan - Subsection

Section 221(3)(b) in Rajasthan Municipalities Act, 2009

(b)fill in, reinstate, and make good, at his own cost and with the least possible delay, any land opened, broken up or removed for the purpose of placing or carrying such pipe or drain; and