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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(3) in Rajasthan State Highways Act, 2014

(3)The permission granted under sub-section (2) shall specify therein-
(i)the time up to which the permission is granted;
(ii)the purpose of such permission;
(iii)the portion of the highway in respect of which the permission has been granted, and shall be accompanied with a plan or sketch of such portion of the highway.