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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Manipur - Subsection

Section 45(2) in The Manipur Highways Act, 1979

(2)If, on receipt of such request and after making such further enquiries as may be deed necessary, the State Government is satisfied about the need for such survey, it may, by notification published in the official gazette, order that the proposed survey shall be made and shall simultaneously appoint a Survey Officer for the purpose.