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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003

(3)The expenses incurred for removal of such encroachment or obstruction shall be recoverable by the said authorised officer from the person who had made the encroachment or caused the obstruction.