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[Cites 0, Cited by 3] [Section 194(7)] [Section 194] [Entire Act]

State of Rajasthan - Subsection

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

(f)It shall be lawful for the Chief Municipal Officer or any other officer authorized by him in this behalf to seize and take in his possession the whole premises of part thereof and to prohibit the use of such premises for a period specified by him in the notice, for enforcing the provisions of this Section.