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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1) in The Rajasthan Dacoity Affected Areas Act, 1986

(1)If the District Magistrate has reason to believe that a person living in a dacoity-affected area has committed an offence punishable under section 12, he may make a declaration to that effect and any order the attachment of the property in respect of which offence is believed to have been committed.