Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 22 in Rajasthan Highways Act, 1995 22. Restriction of scope. - The scope of the enquiry in every such proceeding shall be restricted to the consideration of the interests of persons affected by the objection.
