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[Cites 0, Cited by 0] [Section 168(1)] [Section 168] [Entire Act]

State of Rajasthan - Subsection

Section 168(1)(a) in Rajasthan Municipalities Act, 2009

(a)in cases specified in clause (a) or (c) of sub-Section (1) of Section 167 to restore the land to its condition existing before the said development took place; and