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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2) in Rajasthan State Highways Act, 2014

(2)The State Government may by rules to be made in this behalf authorise the use of any class, category or location of lands referred to in sub-section (1) for such purposes and subject to such conditions, including payment of fees, as may be prescribed.