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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(1) in Rajasthan State Highways Act, 2014

(1)The amount determined under section 12 shall be deposited by the State Government in such manner as may be prescribed by rules made in this behalf, with the competent authority before taking possession of the land.