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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Karnataka - Subsection

Section 52(1) in Karnataka Highways Act, 1964

(1)Where in exercise of the powers conferred on it by section 50 the Highway Authority desires permanently to close down any highway or part thereof, it shall give notice of its intention so to do in the official Gazette. The notification shall also be published in at least two newspapers, which have circulation in the place in which the highway is situate.