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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(2)(g) in Kerala Highway Protection Act, 1999

(g)the form of application required to be made and the form of notice and the bills required to be served on persons, the charges to be made for the supply of copies of plans or extracts and the rent or fee or other charges to be imposed or levied under the provisions of this Act;