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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(3) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999

(3)The Corporation or any officer authorised by it in this behalf shall have power to remove any such obstruction or encroachment and the expenses of such removal shall be recovered from the person who has caused the said obstruction or encroachment.