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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(4) in Rajasthan State Highways Act, 2014

(4)In determining the market value of the building, other immovable property or assets, trees and plants or damage to the standing crops attached to the land or building which is to be acquired, the Collector may use the services of specialists or experienced persons as specified in section 29 of the Land Acquisition Act, 2013.