Section 1 in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Rules, 2003
1. Short title, extent and commencement.
(1)These rules may be called the RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Rules, 2003.(2)They shall apply to all the lands transferred to the Rajasthan State Industrial Development and Investment Corporation Limited (RIICO) by the State Government and the lands purchased or acquired or otherwise held by the said Corporation.(3)They shall come into force on the date of their publication on the Official Gazette.
