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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(3) in Rajasthan Highways Act, 1995

(3)Any person who has not accepted the order of determination made under sub-section (2) may, by written application to the Collector, require that the matter be referred by the Collector for the determination of the court and the provisions of sections 19 to 27 shall, so far as may be, apply to such reference as they apply to a reference under section 19.