Section 10(2) in Rajasthan State Highways Act, 2014
(2)Where the right of user or any right in the nature of an easement on any land is acquired under this Act, there shall be paid to the person whose right of enjoyment in that land has been affected in any manner whatsoever by reason of such acquisition an amount equal to ten per cent of the amount determined under sub-section (1), for that land.
