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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(4) in Rajasthan Highways Act, 1995

(4)When the encroachment is of such a nature that its immediate removal is considered essential in the interest of safety of traffic on the highway or the safety of any structure forming part of the highway, the Highway Authority or the authorised officer referred to in sub-section (1) may, in addition to prosecution work. as may be feasible at a reasonable cost, carried out so as to Minimize the danger to traffic on the highway.