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[Cites 0, Cited by 0] [Section 91C] [Entire Act]

State of Rajasthan - Subsection

Section 91C(3) in The Rajasthan Urban Improvement Act, 1959

(3)After a requisition under sub-section (2) has been complied with, the officer empowered in this behalf, may depute by a written order a Police Officer or an Officer or employee of the Trust to watch the place in order to ensure that the erection of the building referred to in sub-section (1) is not continued.