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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2) in Rajasthan Religious Buildings and Places Act, 1954

(2)In case of non-compliance with a direction made under sub-section (1) the Court shall cause such compliance to be made through a Police officer not below the rank of sub-Inspector at the cost of the defaulter in the prescribed manner.