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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Chattisgarh - Subsection

Section 51(2) in Chhattisgarh State Rajmarg Adhiniyam, 2003

(2)In giving its consent the Highway Authority may impose such conditions as it may deem fit, and may also impose a rent or other charge for land forming part of the highway, occupied by or applied to the proposed work.