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[Cites 0, Cited by 0] [Section 224(1)] [Section 224] [Entire Act]

State of Rajasthan - Subsection

Section 224(1)(a) in Rajasthan Municipalities Act, 2009

(a)wilfully obstruct any person acting under the authority of the Chief Municipal Officer in setting out the lines of any works, or pull up or remove any pillar, post or shaft fixed in the ground for the purpose of setting out lines of such works, or deface or destroy any works made for such purpose, or