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State of Rajasthan - Section

Section 49 in General Rules and Directions for the Guidance of Contractors

49. - Dismantled Materials - The contractor in course of the work should understand that all material e.g. stone and other materials, obtainable in the work by dismantling etc. will be considered as the property of the Government, and will be disposed off to the best advantage of the Government as per direction of the Engineer-in-Charge.