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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(3) in Rajasthan State Highways Act, 2014

(3)The State Government or the officer authorised by the State Government in this behalf shall, after considering the objections and suggestions, if any, received within the time specified in such notice, take a decision on the proposal for closure and shall act in accordance with such decision.