Section 7 in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003
7. Removal or discontinuance of unauthorized development summarily.
- Where any person has carried out any development on any land unauthorisedly as indicated in sub-section (1) of section 3 of the Act, the officer authorised under Regulation 4(1), shall be empowered to take action in accordance with the provisions of section 7 of the Act.
