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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(2) in Kerala Highway Protection Act, 1999

(2)The Government may, by notification in the Gazette, authorise any officer not below the rank of Superintending Engineer in the Public Works Department to exercise the powers of the appellate authority in such areas as may be specified therein.