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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Rajasthan - Subsection

Section 65(2) in Rajasthan Highways Act, 1995

(2)All such maps shall, for the purpose of sections 49 and 50 of the Indian Registration Act, 1908 (Central Act XVI of 1908) be deemed to have been registered in accordance with the provisions of that Act:Provided that the maps shall be accessible to the public in the manner prescribed.