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[Cites 0, Cited by 0] [Section 178(2)] [Section 178] [Entire Act]

State of Rajasthan - Subsection

Section 178(2)(b) in The Rajasthan District Boards Act, 1954

(b)regulating the conditions on which permission may be given for the temporary occupation of, or the erection of temporary structure on, or for projections over, any public road or place or property vested in the State Government or the Board;