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State of Rajasthan - Section

Section 24 in Rajasthan State Highways Act, 2014

24. Regulation of access in control zone.

- The State Government may, if it considers necessary in the interests of safety or smooth movement of traffic, by notification to be published in two State level newspapers having wide circulation, at least one of which shall be in Hindi language, regulate or divert any existing right of access to the highway across the control zone: Provided that any existing right of access shall not be diverted until alternative access has been given within a reasonable distance.