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[Cites 0, Cited by 2] [Section 91(6)] [Section 91] [Entire Act]

State of Rajasthan - Subsection

Section 91(6)(a) in Rajasthan Land Revenue Act 1956

(a)whoever occupies any land without lawful authority or, having occupied such land before coming into force of the Rajasthan Land Revenue (Amendment) Act, 1992, fails to remove such occupation within fifteen days from the date of a notice in writing calling upon him to do so by the Tehsildar shall, on conviction, be punished with simple imprisonment which shall not be less than one month but which may extend to three years and with fine which may extend to twenty thousand rupees; and