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[Cites 0, Cited by 0] [Section 274(2)] [Section 274] [Entire Act]

State of Rajasthan - Subsection

Section 274(2)(a) in Rajasthan Municipalities Act, 2009

(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;