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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(2)(x) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973

(x)Government power to enforce compliance of the Conditions. - The State Government shall have full rights, powers and authority at all times to do all acts and things which may be necessary or expedient for the purposes of enforcing compliance with all or any of the terms and conditions of the grant and to recover from the purchaser as first charge upon the plot and building therein, all costs of doing all or any of such acts or things or incurred in connection with or in any way relating thereto.