Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Maharashtra - Subsection Section 49(3) in Maharashtra Highways Act, 1955 (3)The Highway Authority shall, within one mouth of the receipt of the objection, consider the grounds advanced, and shall, by order in writing, either withdraw the notice or amend or confirm it.
