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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Rajasthan - Subsection

Section 92(4) in The Rajasthan Urban Improvement Act, 1959

(4)Whoever not being duly authorised in that behalf removes earth, sand or other material from any land or space as aforesaid, shall be punished on conviction with imprisonment which may extend to six months or with fine which may extend to ten thousand rupees or with both.