Section 4(5) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
(5)Notwithstanding anything to the contrary contained in the foregoing provisions of this section, the Corporation or the officer authorised by it in this behalf shall, in addition to the action taken provided in this section, also have power to seize or attach any property found on the land referred to in this section or, as the case may be, attached to such land or permanently fastened to anything attached to such land.
