Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 14 in Rajasthan Highways Act, 1995

14. Acquisition of land.

- if any time, on the application of the Highway Authority, the State Government is satisfied that any land required for the purpose of a Highway should be compulsorily acquired, it shall be acquired under and in accordance with the provisions of the Land Acquisition Act, 1894 (Central Act 1 of 1894),