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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(5)(b) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999

(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 as it stood before the unauthorised development took place and secure compliance with the conditions of the permission or with the permission as modified by taking such steps as the Corporation 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 operation; and recover the amount of any expenses incurred by it in this behalf from the lease-holder and/or the occupier as arrears of land revenue.