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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2) in The Rajasthan Sati (Prevention) Act, 1987

(2)Where any order under sub-section (1) is not complied with, the Collector and District Magistrate shall cause the temple or other structure to be removed through a police officer not below the rank of a Sub-Inspector at the cost of the defaulter.