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

State of Rajasthan - Subsection

Section 14(3) in The Rajasthan Dacoity Affected Areas Act, 1986

(3)Notwithstanding anything otherwise contained in the Code, the District Magistrate may appoint an Administrator for any property attached under sub-section (1) and such an administrator shall have all the powers to administer the property in the best interest of the property.