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[Cites 0, Cited by 0] [Section 32(6)] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(6)(b) in Jodhpur Development Authority Act, 2009

(b)where the notice requires the demolition or alteration of any building or works or carrying out of any building or other operations, itself cause the restoration of the land to its condition before the development took place and secure compliance with the conditions of the permission or with the permission as modified by taking such steps as the Authority may consider necessary including demolition or alteration of any building or works or carrying out of any building or other operation and recover the amount of any expenses incurred by it in this behalf from the owner as arrears of land revenue.