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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(4) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999

(4)Whoever not being duly authorised in that behalf removes earth, sand or other material from any land shall be punished on conviction by a Court having jurisdiction, with imprisonment which may extend to six months or with fine which may extend to ten thousand rupees or with both.