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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Rajasthan - Subsection

Section 55(2) in Rajasthan Highways Act, 1995

(2)Where in contravention of sub-section (1) any damage has been caused to any highway. the Highway Authority shall have the damage repaired and the expenses involved shall, without prejudice to any other action that may be taken against the person responsible to the contravention of sub-section (1) be recovered from him in accordance with the procedure provided in section 35 in so far as that procedure is applicable.