Section 11(7) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003
(7)Where in interim or final order, for or against the Corporation is passed by the Court, the Officer-in-charge shall obtain the certified copy thereof and shall send the same with the report of the advocate representing the case, to the officer designated by the Managing Director and sitting at the Head Office of the Corporation, for further necessary action.
