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State of Rajasthan - Section

Section 21 in Rajasthan Highways Act, 1995

21. Service of notice :

The Court shall thereupon cause a notice specifying the day on which the Court shall proceed to determine the objection and directing their appearance before the court on the day, to be served on the following persons, namely.-
(a)the applicant.
(b)all persons interested in the objection except such (if any) of them as have consented without protest to receive payment of the compensation determined: and
(c)if the objection is in regard to the area of the land or to the amount of compensation, the Collector.