Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(10)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(10)(b) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999

(b)an opportunity of making a representation in writing within such reasonable time as may be specified in the notice against the grounds of confiscation; and