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State of Rajasthan - Section

Section 30 in Rajasthan Highways Act, 1995

30. Land forming part of highway deemed to be Government property.

- All land forming part of a highway, which do not already vest in the State Government, but certain rights and interest therein have been extinguished under the provisions of section 18, shall, for the purpose of this chapter, be deemed to be the property of the State Government.