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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(2) in Kerala Highway Protection Act, 1999

(2)if any person, upon whom a notice has been served under sub-section (1) objects to comply with any requirement of such notice, he may, within fourteen days of its receipt, send to the highway authority his objection in writing stating the grounds thereof.