Section 12(2)(c) in Chhattisgarh State Rajmarg Adhiniyam, 2003

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Chattisgarh - Subsection

Section 12(2)(c) in Chhattisgarh State Rajmarg Adhiniyam, 2003

(c)invitation of objection or suggestion in writing to Highway Authority appeared in person before such authority in respect of such of notification within a period of one month of the publication of the notification in the Official Gazette or within fifteen days from the date of the publication of the notification in the village, whichever period expires later.

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State of Chattisgarh - Subsection

Section 12(2)(c) in Chhattisgarh State Rajmarg Adhiniyam, 2003