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[Cites 0, Cited by 0] [Section 168(5)] [Section 168] [Entire Act]

State of Rajasthan - Subsection

Section 168(5)(a) in Rajasthan Municipalities Act, 2009

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