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State of Rajasthan - Section

Section 48 in Rajasthan Special Investment Regions Act, 2016

48. Power to seal and/or remove unauthorized development.

- Without prejudice to Section 45, where any unauthorized development of land or building has been carried out as provided under Section 46 or 47, the Regional Development Authority shall have the power to seal buildings and/or remove such unauthorized development in the manner as may be prescribed by the rules.