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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(1) in Rajasthan State Highways Act, 2014

(1)Where the State Government is satisfied that for a public purpose any land is required for the development of an existing or new highway, any other road, or part thereof, it may, by notification in the Official Gazette, declare its intention to acquire such land.