Section 60(6) in Rajasthan State Highways Act, 2014
(6)Without prejudice to the generality of the provisions of sub-sections (1) and (2), the Authority may, in consultation with the State Government, plan, promote and enable the development of habitations, townships or industrial corridors, in the vicinity of the highway with the objective of accelerating the economic development of such areas and for optimizing the benefits of a highway. Such habitations, townships and industrial corridors shall be developed with prior approval of the State Government and on such terms and conditions as may be specified in such approval. The Authority may, after issue of the notification under sub-section (3) of section 1, acquire land for development of such habitations, townships or industrial corridors as if such acquisition is for the purpose of a highway.
