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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(d) in Rajasthan Highways Act, 1995

(d)the date from which such betterment charges shall be leviable.Provided that no betterment charges shall be leviable in respect of any land.-
(i)which is unsuitable for development as a building site; or
(ii)which is situated beyond a distance of two hundred meters the middle of the highway on either side.