Section 169(1) in Rajasthan Municipalities Act, 2009
(1)Where any development of land as indicated in sub-Section (1) of Section 167 is being carried out but has not been completed, the Municipality may serve on the owner and the person carrying out the development, a notice requiring the development of land to be discontinued from the time of the service of the notice, and thereupon, the provisions of sub-Sections (3), (4), (5) and (6) of Section 168 shall, SQ far as may be applicable, apply in relation to such notice, as they apply in relation to notice under Section 168.
