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

State of Madhya Pradesh - Subsection

Section 51(1) in The M.P. Rajmarg Adhiniyam, 2004

(1)Where in exercise of the powers conferred by Section 49 the Highway Authority desires to close down any highway or part thereof, permanently, it shall give notice of its intention to do so by notification in the official Gazette. The notification shall also be published in atleast two newspapers, one of which shall be in Hindi language.