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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Chattisgarh - Subsection

Section 14(3) in Chhattisgarh State Rajmarg Adhiniyam, 2003

(3)Every person desiring to obtain permission under sub-section (1) shall make an application in writing to the Highway Authority in such form and containing such information as may be prescribed in respect of the building, alteration, excavation, works or means of access, as the case may be, to which the application relates.