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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1) in Rajasthan State Highways Act, 2014

(1)Any person interested in any land which is included in the notification issued under sub-section (1) of section 5 may, within twenty-one days from the date of publication thereof, object to the use of the land for the purpose or purposes mentioned in that sub-section.