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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(5) in Rajasthan Land Pooling Schemes Act, 2016

(5)Where action has been taken by a police officer under sub-section (4), the appropriate' authority or the officer referred to in that sub-section, shall take necessary steps to ensure that such development is not continued.