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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(3)(i) in Rajasthan State Highways Act, 2014

(i)the permission required under sub-section (3) for carrying out any excavation, construction, formation or laying out of works in land for the purpose of repairing, renewing, enlarging or maintaining any underground sewer, drain, electric line, pipe, duct or other apparatus shall not be withheld, but may be granted subject to such conditions as may be necessary for securing that such sewer, drain, electric line, pipe, duct or other apparatus shall be laid in such manner and at such levels that the construction, development or maintenance of a road there over will not be prevented or pre-judicially affected thereby;