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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(2) in Ajmer Development Authority Act, 2013

(2)In particular, such notice may, for purposes of subsection (1), require -
(i)the demolition or alteration of any building or works;
(ii)the carrying out on land of any building or other operations; or
(iii)the discontinuance of any use of land.