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[Cites 0, Cited by 0] [Section 4(8)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(8)(b) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999

(b)Where an order passed in appeal so requires, be paid to the lessee or occupier thereof or to the person from whom it is seized.