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[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Rajasthan - Subsection

Section 70(1)(e) in Rajasthan Highways Act, 1995

(e)any land within the jurisdiction of a local authority under the administrative control of the Central Government: Provided that.-
(i)any restriction in force under section 8 as to construction, formation or laying out of means of access to or from any road shall without any such consent as aforesaid, extend to any such land as is specified in clause (c) in so far as the restrictions relate to means of access over or under such land to or land other than land so specified; and
(ii)any consent required for the purpose of this section shall not be unreasonably withheld and the question whether or not the consent so required is unreasonably withheld shall be determined by the State Government and the decision of the State Government on question shall be final.