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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(5) in The Rajasthan Soil and Water Conservation Act, 1964

(5)The Board may, for the purpose of carrying out the objects of the plan which has come into force under sub-section (4), make regulations requiring any person or persons or the public generally to take certain action or to refrain from taking certain action in respect of any matters supplemental or incidental to the plan.