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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(3) in Rajasthan Dacoity Affected Areas Act, 1986

(3)Notwithstanding anything contained in the Code, the District Magistrate may appoint an Administrator for any property attached under sub-section (1) and such administrator shall have all the powers to administer the property in the best interest of the property.