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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(1) in Rajasthan Highways Act, 1995

(1)If any applicant is aggrieved by any decision of the Highway Authority under section 8, withholding permission or impOsing any condition, he may appeal to the concerning superintending Engineer, within thirty days from the date on which such decision was communicated to him.