Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Rajasthan - Subsection Section 5(4) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Rules, 2003 (4)A copy of the report shall be tendered to or served on the lessee or the occupier of the land or the building, so inspected or searched.
