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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1)(ii) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003

(ii)no person continues to use or allows the use of any land or building in contravention of the provisions of a plan without being allowed to do so under the Land Disposal Rules, or where the continuance of such use has been allowed under the aforesaid rules, or rules or regulations made under the Act, continues such use after the period for which such use has been allowed or without complying with the terms and conditions under which the continuance of such use has been allowed;