Section 102(2)(z) in Rajasthan State Highways Act, 2014

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State of Rajasthan - Subsection

Section 102(2)(z) in Rajasthan State Highways Act, 2014

(z)the conditions, payment of rent and other charges for grant of lease or licence of highway land, under section 41;

(za)the feasible cost for making construction including alteration of any construction, under sub-section (7) of section 42;

(zb)the additional matter in respect of which an officer authorised by the State Government may exercise the powers of a civil court, under subsection (8) of section 42;

(zc)the form of bill for removal of unauthorised occupation of highway land, under sub-section (2) of section 43;

(zd)the conditions of service of members, under section 45;

(ze)the terms and conditions for non-recurring expenditure being treated as capital, under clause (b) of sub-section (1) of section 56;

(zf)the value of contract, under sub-section (1) of section 59;

(zg)the manner in which the survey of the highway and its boundaries is to be made, under subsection (3) of section 63;

(zh)the form and the time within which the Authority shall prepare its budget, under section 69;

(zi)the manner in which the Authority may invest its funds, under section 70;

(zj)the form and time within which the Authority shall prepare its annual report, under section 72;

(zk)the manner in which the accounts of the Authority shall be maintained and audited and the date before which the audited copy of the accounts together with the auditor's report thereon shall be furnished to the State Government, under section 73;

(zl)the conditions to be fulfilled by a person who is authorised, under sub-section (2) of section 83; and

(zm)the manner of summary inquiry, under section 96.

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State of Rajasthan - Subsection

Section 102(2)(z) in Rajasthan State Highways Act, 2014