Section 8(1)(b) in Rajasthan Highways Act, 1995

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State of Rajasthan - Subsection

Section 8(1)(b) in Rajasthan Highways Act, 1995

(b)upon any land lying between the building line and the control line proposed to be fixed under sub-section (2), or fixed under sub-section (1) of section 6. as the case may be.-

(i)construct, form or lay out any means of access to or from a highway, or

(ii)erect any building, or

(iii)materially alter any existing building, or

(iv)make or extend any excavation, or a highway. or

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State of Rajasthan - Subsection

Section 8(1)(b) in Rajasthan Highways Act, 1995