Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act] State of Rajasthan - Subsection Section 6(2)(iii) in Rajasthan Lakes (Protection and Development) Authority Act, 2015 (iii)the owner of the property has been paid compensation for the damages to be sustained by him due to such removal.