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State of Rajasthan - Section

Section 4 in Rajasthan Refuse (Conversion into Manure) Act, 1951

4. Disposal of manure.

- Every such Municipal Authority shall deal with or dispose of the compost manure referred to in section 3 in such manner as the [State Government] [Substituted by Rajasthan 27 of 1957.] may, from time to time, direct.