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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(6) in The M.P. Rajmarg Adhiniyam, 2004

(6)If a person is aggrieved by an order passed by the Highway Authority under sub-section (5) he may, prefer an appeal within fifteen days from the date when such order was communicated to him, to the Collector, whose decision in the matter shall be final.