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[Cites 0, Cited by 0] [Section 168(5)] [Section 168] [Entire Act]

State of Rajasthan - Subsection

Section 168(5)(b) in Rajasthan Municipalities Act, 2009

(b)where the notice requires the deMolition or alteration of any building or works or carrying out of any building or other operations, itself cause the restoration of the land to its condition before the development took place and secure compliance with the conditions of the permission or with the permission as modified by taking such steps as the Municipality may consider necessary including demolition or alteration of any building or works or carrying out of any building or other operation; and recover the amount of any expenses incurred by it in this behalf from the owner as arrears of land revenue.