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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Rajasthan - Subsection

Section 86(4) in The Jaipur Development Authority Act, 1982

(4)For the purpose of enabling any document to be served on the owner of any property, the Jaipur Development Commissioner or any other officer authorised by him in this behalf, may be, notice in writing, require the occupier, if any, of the property to state the name and address of the owner thereof.