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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(3) in Rajasthan Highways Act, 1995

(3)Whenever the amount of compensation is tendered, paid or deposited in the court, the right or interest in the land sought to be extinguished under section 15 shall thereupon stand extinguished free from all encumbrances and the State Government or the Highway Authority shall be free to enforce the provisions of this Act over such lands.