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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(4) in The M.P. Rajmarg Adhiniyam, 2004

(4)If any person upon whom a notice has been served under subsection (1) objects to comply with any requirement of such notice, he may within one month of the receipt, send to the Highway Authority his objection in writing slating the grounds thereof.