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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(2) in Rajasthan State Bus Terminal Development Authority Act, 2015

(2)In addition to removal of such encroachment, the officer referred to in sub-section (1) may also impose on the encroacher a penalty not exceeding rupees twenty five thousand and may recover such penalty along with the cost of removal of such encroachment from the encroacher.