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

State of Rajasthan - Subsection

Section 14(2) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999

(2)No suit such as is described in sub-section (1) shall, unless it is a suit for recovery of immovable property or for a declaration of title thereto, be instituted after the expiry of one year from the date on which the date on which the cause of action arises.