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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of Karnataka - Subsection

Section 19A(3) in Karnataka Highways Act, 1964

(3)Notwithstanding anything contained in section 48A the person referred to in sub-section (1) is entitled to collect and retain fee at such rate or rates, for service or benefits rendered by him as the State Government may by notification in the official Gazette, specify having regard to the expenditure involved in cost of acquisition of land and construction, development and maintenance of highway.