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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Rajasthan - Subsection

Section 67(3) in Ajmer Development Authority Act, 2013

(3)The Authority or any officer authorised by it in this behalf shall have power to remove any such obstruction or encroachment and the expenses of such removal shall be paid by the person who had caused the said obstruction or encroachment.