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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1)(ii) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999

(ii)sufficient notice shall in every instance be given to enable the inmates of any apartment appropriated to females to shift to such part of the premises where their privacy may not be disturbed; and