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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(1) in Rajasthan Lakes (Protection and Development) Authority Act, 2015

(1)The Authority may require any person, who has encroached upon any area within the boundaries of a lake or within the protected area, by notice in writing to remove the encroachment within the time specified in the notice, being a time not less than fifteen days, and restore the area in its original condition.