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] [Section 54] [Entire Act] State of Rajasthan - Subsection Section 54(2) in Rajasthan Highways Act, 1995 (2)In giving its consent the Highway Authority may impose such conditions as it may deem to be necessary, and may also impose a rent or other charge for land forming part of the highway, occupied by or applied to the proposed . work.
