Section 35A(1) in Jodhpur Development Authority Act, 2009
(1)The Authority may, at any time before or after making an order for the removal or discontinuance of any development under Section 32 or Section 33 or Section 35, make an order directing the sealing of such development in the prescribed manner, for the purposes of carrying out the provisions of this Act, or for preventing any dispute as to the nature and extent of such Development.
