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[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(6)(a) in Rajasthan Land Pooling Schemes Act, 2016

(a)in the case of a notice requiring the demolition or alteration of any building or other operations, itself cause the restoration of the land to the condition in which it was before the development, erection, re-erection, excavation or laying out any means of access to a road, as the case may be, took place and secure the compliance with the conditions of tho permission or with the permission as modified, by taking such steps as the appropriate authority may consider necessary including demolition or alteration of any building or works or carrying out of any building or other operations; and