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[Cites 0, Cited by 0] [Section 166(2)] [Section 166] [Entire Act]

State of Rajasthan - Subsection

Section 166(2)(a) in Rajasthan Municipalities Act, 2009

(a)required for the maintenance or improvement of a highway, road or public street, being works carried out on land within the boundaries of such highway, road or public street; and