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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(3) in Rajasthan Lakes (Protection and Development) Authority Act, 2015

(3)The cost incurred by the Authority under sub-section (2) shall, on the certificate of the Chief Executive Officer of the Authority, be recoverable as an arrear of land revenue.