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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Manipur - Subsection

Section 49(2) in The Manipur Highways Act, 1979

(2)Notice of every decision of the Survey Officer under sub-section (1) shall be given in the prescribed manner to the parties to the dispute, to the highway authority and to the other registered holders of the land the boundaries of which may be affected by the decision.