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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003

(2)The Managing Director may, after a complaint is filed in a court, in appropriate cases, take any decision or take any steps as he deems proper, under the provisions of section 9 of the Act.