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State of Rajasthan - Section

Section 57 in Rajasthan State Highways Act, 2014

57. Compulsory acquisition of land for the Authority.

- Any land required by the Authority for the purposes of this Act shall be deemed to be land needed for a public purpose and such land may be acquired for the Authority under sections 5 to 15 in Chapter II of this Act, as if it is an acquisition for and on behalf of the State Government.