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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(2) in Rajasthan Highways Act, 1995

(2)If any person upon whom a notice has been served under sub-section (1) objects to comply with any requirement of such notice, he may, within one month of the receipt, send to the Highway Authority his objection in writing stating the grounds thereof.