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[Cites 0, Cited by 2] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(5) in The Jaipur Development Authority Act, 1982

(5)In case any person or authority does anything contrary to the decision given under this section, the Authority shall have power to pull down, demolish or remove any development undertaken contrary to such decision and recover the cost of such pulling down, demolition or removal from the person or authority concerned.