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[Cites 0, Cited by 0] [Section 194(7)] [Section 194] [Entire Act]

State of Rajasthan - Subsection

Section 194(7)(c) in Rajasthan Municipalities Act, 2009

(c)If the Municipality still fails to dispose of the application or to inform the person, of the action which is being taken in the matter, the applicant may commence the construction taking it to be deemed permission of the Municipality, but he shall not violate any provisions of this Act, rules or bye-laws made thereunder;