Section 102 in The Rajasthan District Boards Act, 1954
102. Power to construct, improve and provide sites on public roads.
- A Board may -(a)lay out and make a new public road and construct tunnels and other works subsidiary to the same; or(b)widen, lengthen, extend, enlarge or otherwise improve any existing public road if vested in the Board; or(c)turn, divert, discontinue or close any public road so vested; or(d)provide within its jurisdiction building sites of such dimensions as it thinks fit to abut on or adjoin any public road made, widened, lengthened, extended, enlarged or improved by the Board under clauses (a), (b) and (c) or by the State Government; or(e)subject to the provisions of any rule prescribing the conditions on which property may be acquired by the Board, acquire any land, along with the buildings thereon, which it considers necessary for the purpose of any scheme or work undertaken or projected in exercise of the powers conferred by the preceding clauses; or(f)Subject to the provisions of any rule prescribing the conditions on which property vested in the Board may be transferred, lease, sell or otherwise dispose of any properly acquired by the Board under clause (e) or any land used by the Board for a public road and no longer required therefor, and in doing so impose any condition as to the removal of any building existing thereon, as to the description of any new building to be erected thereon and as to any other matter that it deems fit:Provided that, in undertaking work under this section, the Board shall in no case interfere with or encroach upon any place of worship or religious sanctity:Provided further that in undertaking works under this section the Board shall not take up those works which are within the village abadi without the consent of the Panchayat concerned.
