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State of Rajasthan - Section

Section 4C in Rajasthan Civil Services (Conduct) Rules, 1971

4C. Encroachment on Government Lands.

- Any Government servant who involves or makes any encroachment on the Government Land or any land belonging to Local Bodies/ Urban Improvement Trusts/Jaipur Development Authority/ Rajasthan Housing Board/ Panchayati Raj Institutions or any other Government Undertaking in any manner on or after 15.8.98, shall be liable for disciplinary action.