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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(3) in Rajasthan State Highways Act, 2014

(3)Any person claiming against the ownership of the State Government referred to in sub-section (2) shall make written complaint to the State Government and prove his claim before it and the State Government may, after considering the evidence produced by such person, correct such records or reject the claim.