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 45] [Entire Act] State of Rajasthan - Subsection Section 45(1) in Rajasthan Highways Act, 1995 (1)Any person aggrieved by the order fixing the betterment charges may, by a written application to the officer authorised under section 42, require that the matter be referred to the court.
