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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(2)(a) in Rajasthan Highways Act, 1995

(a)if the person making it was present before the Collector at the time when he made his determination under section 17, within six weeks from the date of the Collectors' determination;