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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Chattisgarh - Subsection

Section 47(4) in Chhattisgarh State Rajmarg Adhiniyam, 2003

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