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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Rajasthan - Subsection

Section 69(2)(m) in Rajasthan Highways Act, 1995

(m)the prescription of various forms of applications required to be made and the forms of notices and bills required to be served on persons, the charges to be made for the supply of copies of maps, and the rent or other charges to be imposed or levied under the provisions of this Act;