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State of Rajasthan - Section

Section 4 in Rajasthan Highways Act, 1995

4. Appointment of Highway Authorities.

- The State Government may, by notification in the Official Gazette, appoint for the purpose of this Act or any of its provisions, any person or any authority to be a Highway Authority for all the highways in the State or in part of the Stage or for any particular highway or highways in the State. specified in the notification.