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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(1) in Rajasthan Highways Act, 1995

(1)Where in exercise of the powers conferred on it by section 51 the Highway Authority desires to close down any highway or part thereof permanently. it shall give notice of its intention so to do in the Official Gazette. The notification shall also be published in at least two newspapers. one of which shall be in the Hindi language.