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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003

(2)The said authorised officer shall issue a notice on plain paper stating the short details of the encroachment made or the obstruction caused, of not less than three days to the person who has made the encroachment or has caused the obstruction, for removing the same under sub-regulation (1).