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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Karnataka - Subsection

Section 73(1)(ii) in Karnataka Highways Act, 1964

(ii)any consent required for the purpose of this section shall not be unreasonably withheld and the question whether or not the consent so required is unreasonably withheld shall be determined by the State Government and the decision of the State Government on the question shall be final.