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State of Rajasthan - Section

Section 8 in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999

8. Recovery of expenses incurred.

- Any expenses incurred by the Corporation under the provisions of this Act shall be a sum due to the Corporation under this Act from the person in default or the lessee or occupier of the land or plot of shall be recovered as arrears of land revenue.