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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(5)(a) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999

(a)prosecute the lease-holder for not complying with the notice and where the notice requires the discontinuance of any use of land, or to any other person also who uses the land or causes or permits the land to be used in contravention of the notice; and