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[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(6)(i) in Rajasthan Land Pooling Schemes Act, 2016

(i)prosecute the owner for not complying with the notice and in the case where the notice required the discontinuance of any use of land, prosecute any other person also who uses the land or causes or permits the land to be used in contravention of the notice; and