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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(1)(c) in Jodhpur Development Authority Act, 2009

(c)that any building or works should be altered or removed, the Authority may, by notice served on the owner -
(i)require the discontinuance of that use; or
(ii)impose such conditions as may be specified in the notice on the continuance thereof; or
(iii)require such steps, as may be specified in the notice to be taken for the alteration or removal of any building or works, as the case may be within such period, being not less than one months, as may be specified therein, after the service of the notice.