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State of Rajasthan - Section

Section 27 in Rajasthan State Highways Act, 2014

27. Removal of unauthorised construction.

- Any construction, works or excavation carried out in violation of the provisions of Chapter III of this Act shall be liable to removal under section 42 as if it is an unauthorised occupation of the highway, and shall be punishable as if it is an offence under the provisions of section 77 of this Act.