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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(1) in Rajasthan Highways Act, 1995

(1)Whenever the Highway Authority or the officer authorised under sub-section (1) of section 31 has. under the provision of section 33, removed any encroachment or carried out any protective work in respect of any encroachment, the expenditure involved shall be recovered from the person responsible for the encroachment in the manner hereinafter provided.