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State of Rajasthan - Section

Section 7 in Rajasthan Highways Act, 1995

7. Map to be prepared and maintained.

- within two months from the date of publication of the notification under sub-section (1) of section 6 fixing the highway boundary, building line and control line with respect to any highway, the Highway Authority shall cause a map to be made showing the alignment of the highway, the highway boundaries, building and control lines and any other particulars necessary for the purposes of this Act and within one month from the date of making any alteration or addition thereto, cause the said map to be corrected and such map, with the date indicate, thereon of the last time when the same shall have been so corrected shall bear the seal of the Highway Authority, shall be open to inspection. copies of such map shall also be kept for inspection at such other places as may be prescribed.