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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(6) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999

(6)Where any property is seized or attached by an officer authorised by the Corporation, he shall immediately make a report of such seizure or attachment to such functionary of the Corporation as may be specified in the Land Disposal Rules or the rules made under this Act.