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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(2)(b) in Rajasthan Highways Act, 1995

(b)in other cases, within six weeks of the receipt of notice from the Collector under sub-section (5) of section 17. or within six months from the date of order of determination made by the Collector. whichever period shall first expire.