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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999

(2)In particular, such notice may, for purposes of sub-section (1) requires,-
(a)the demolition or alteration of any building or works or 'carrying out any other operation, or
(b)the discontinuance of any use of land or building of works.