Section 4(1) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Rules, 2003
(1)Any lease holder and/or the occupier of the land aggrieved by the notice served under sub-section (1) of section 6, may within the period specified in the notice and in the manner laid down by the regulations, apply to the Managing Director, or the officer authorised generally or specially in this behalf of by him, for retention of the land or any building or works, or for the continuance of any use of the land, to which the notice relates.
