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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(4) in Rajasthan State Highways Act, 2014

(4)When permission is refused under sub-section (3), the reasons thereof shall be recorded and communicated to the applicant:Provided that nothing therein contained shall debar a person from making a fresh application after omitting therefrom the objectionable features on account of which such permission was refused.