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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2)(ii) in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Rules, 1966

(ii)where any public premises is forced open an inventory of the articles found in the premises shall be [prepared] [Deleted by Notification No, F.6(19) G.A./A/64, dated . 4.5.68 (Published in Rajasthan Gazette, Part 4-C, ordinary, dated .16.5.68).] in the presence of two witnesses.