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State of Rajasthan - Section

Section 25 in Rajasthan Highways Act, 1995

25. Form of award :

Every award of compensation by the court under this section shall be in writing signed by the judge and shall specify the amount awarded and every such award, a judgement within the meaning of section 2, clause (2), and section 2 clause (9), respectively, of the Code of Civil Procedure, 1908 (5 of 1908).