Section 274(2) in Rajasthan Municipalities Act, 2009
(2)The powers, all or any of which may be conferred on the Municipality under sub-Section (1), are as follows: -(a)power, when any building or block already existing or in course of erection, by reason of any defect specified in sub-Section (1), has given or is in the opinion of the Municipality, likely to give rise to such risk as aforesaid, to require by a written notice, to be fixed upon some conspicuous part of such building or block and addressed as the Municipality deems fit either to the owners thereof or to the owners of the land on which such building or block is erected or is in course of erection, that the persons so addressed shall, within a reasonable time as shall be specified in the notice, either pull down or remove the said building or block or execute such works or take such action in connection therewith as the Municipality deems necessary to prevent all such risk of disease;(b)power by municipal or other agency to pull down or remove the said building or block or to execute such works or take such action, if the person addressed in the said notice neglects to do so within the time specified therein;(c)power, subject to right of appeal to an officer who may be empowered by the State Government in this behalf and whose decision shall be conclusive, to prohibit, by written notice addressed to the owner and occupier of any such site or space and by general notice, the erection of any building or of any building exceeding such dimensions as may be specified(i)on the site of any building which has in whole or in part in exercise of the power specified in clause (a) been pulled down, or(ii)on any space not occupied by buildings, whether such space is private property or not and whether it is-enclosed or not,If the Municipality considers that in order to prevent such risk as aforesaid such site or space should not be built upon and either(a)to acquire such site or space, or(b)to prescribe such condition as may be deemed necessary as to the use that the owner or occupier may make or permit to be made thereof:Provided that in every case compensation, the amount of which shall, in case of dispute, be ascertained and determined in the manner provided in Section 295, shall be paid to any person whose rights are affected by such prohibition.
