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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in Rajasthan Urban Land (Certification of Titles) Act, 2016

(2)Where such owner or occupier does not comply with such notice, the officer conducting survey may repair the boundary mark and expenses incurred in doing so shall be recoverable from such owner or occupier as arrears of land revenue.