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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Rajasthan - Subsection

Section 67(4) in Jodhpur Development Authority Act, 2009

(4)Whoever not being duly authorised in that behalf remove earth, sand or other material from any land or space as aforesaid, shall be punished on conviction with imprisonment which may extend to [one year or with fine which may extend to twenty five thousand rupees] [Substituted 'six months or with fine which may extend to ten thousand rupees' by Rajasthan Act No. 17 of 2010, dated 13.9.2009.] or with both.