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[Cites 0, Cited by 0] [Section 282(1)] [Section 282] [Entire Act]

State of Rajasthan - Subsection

Section 282(1)(s) in Rajasthan Municipalities Act, 2009

(s)as a manufactory or place of business of any other kind from which offensive or unwholesome smell, fume, soot or dust arises or which may involve risk of fire, [or] [Added vide Rajasthan Municipalities (Amendment) Act, 2011. Published in Rajasthan Gazette Point 4(A), dated. 27.03.2011. w.e.f. 24.11.2010.]