Section 8(1)(a) in Rajasthan Highways Act, 1995

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State of Rajasthan - Subsection

Section 8(1)(a) in Rajasthan Highways Act, 1995

(a)upon any land lying between the highway boundary and the building line, proposed to be fixed under sub-section (2) or fixed under sub-section (1) of section 6, as the case may be.-

(i)construct, form or lay out any means of access to or from highway, or

(ii)erect any building, or

(iii)materially alter any existing building, or

(iv)make or extend any excavation, or

(v)construct, form or lay out any works, or

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State of Rajasthan - Subsection

Section 8(1)(a) in Rajasthan Highways Act, 1995