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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(1) in Rajasthan State Highways Act, 2014

(1)Notwithstanding any permission given under sub-section (1) or sub-section (2) of section 30, an officer authorised by the State Government in this behalf shall have the power, in the interest of the safety and convenience of the traffic, to refuse, regulate or divert any proposed or existing access to the highway.