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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Rajasthan - Subsection

Section 92(2)(b) in The Rajasthan Urban Improvement Act, 1959

(b)having made such obstruction before coming into force of the Rajasthan Urban Improvement (Second Amendment) Act, 1991, fails to remove such obstruction within fifteen days from the date of service of a notice in writing calling upon him to do so by the Trust,