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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Rajasthan - Subsection

Section 85(1) in The Rajasthan Urban Improvement Act, 1959

(1)If, after receiving information of the intention of the owner of any building or land to take any action in respect thereof in compliance with a notice issued under this Act, the occupier refuses to allow such owner to take such action, the owner may apply to a Magistrate of the first class.