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[Cites 0, Cited by 0] [Section 273(2)] [Section 273] [Entire Act]

State of Rajasthan - Subsection

Section 273(2)(e) in Rajasthan Municipalities Act, 2009

(e)power to require by written notice, the owner or occupier of any building or part of a building or a person owning or in-charge of any article therein to cleanse and disinfect such building or part thereof or article either at his own expense or in case of poverty or for any other cause which the Municipality in the circumstance of the case considers reasonable, of the expense of the Municipality;