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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2)(b) in The Rajasthan Land Acquisition Rules, 1956

(b)whether the objector can show some specific ground, such as these-
(i)the notified purpose is not genuinely or properly a public purpose;
(ii)the land notified in not suitable for the purpose for which it is notified;
(iii)the land is not so well suited as other land;
(iv)the area proposed is excessive;
(v)the objector's land has been selected maliciously or vexatiously;
(vi)the acquisition will destroy or impair the amenity of historical or artistic monuments and places of public resort, will take away important public rights of way or other conveniences or will desecrate religious buildings, grave-yards and the like.