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State of Rajasthan - Section

Section 37 in Rajasthan Highways Act, 1995

37. Compensation for divers/ion of access not to exceed cost of alternative access.

- Where the right of access to a highway has been destroyed as a result of the diversion or closure thereof and an alternative access has been given, the amount of compensation shall in no case exceed the cost of laying new means of access from the property of the claimant to such alternative route.