Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Rajasthan - Subsection Section 4(9) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999 (9)Where any property is seized or attached under sub-section (5), the functionary of the Corporation may order confiscation of such property.
