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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(1) in Rajasthan Highways Act, 1995

(1)The Highway Authority may cancel any permission granted under section 31.-
(a)if any rent or charge is not duly paid,
(b)if the purpose for which the permission was given has ceased to exist,
(c)in the event of any breach of any terms and conditions of such permission.
(d)if the land on which such encroachment has been made is required for any public purpose or such encroachment is causing impediment or danger to traffic.