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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(3) in Rajasthan State Highways Act, 2014

(3)Before proceeding to determine the amount under subsection (1) or sub-section (2), the competent authority shall give a public notice, published in two State level newspapers having wide circulation, at least one of which shall be in Hindi language, inviting claims from all persons interested in the land to be acquired.