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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Manipur - Subsection

Section 42(7) in The Manipur Highways Act, 1979

(7)When any highway or any part thereof has been so closed reasonable compensation shall be paid to every person who was entitled, otherwise than as mere member of the public, to use such highway or part as a means of access to or from his property and has suffered of such closing.