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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Rajasthan - Subsection

Section 54(4) in Rajasthan State Highways Act, 2014

(4)The State Government shall cause a notification issued under sub-section (1) or sub-section (3) and a full report of any action taken under this section and the circumstances leading to such action to be laid before the House of the State Legislature as soon as may be.