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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(3) in Rajasthan Highways Act, 1995

(3)The Highway Authority shall after all such objections or suggestions have been considered or heard, as the case may be, and after such further enquiry, if any, as it may think necessary, forward to the State Government a copy of the record of the proceedings held by it together with a report setting forth its recommendations on the objections or suggestions.