Section 7(3) in Rajasthan State Highways Act, 2014
(3)Where in respect of any land, a notification has been published under sub-section (1) of section 5 for acquisition thereof, but no declaration under sub-section (1) has been published within a period of one year from the date of publication of that notification, the said notification shall cease to have any effect:Provided that any period during which the operation of the notification issued under sub-section (1) of section 5 is stayed by a court in any proceedings pending in respect thereof shall be excluded while computing the said period of one year.
