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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2) in The M.P. Rajmarg Adhiniyam, 2004

(2)Subject to the approval of the State Government and to such general or special orders which the State Government may make in this behalf, it shall be lawful for a Highway Authority to undertake or cause to be undertaken the construction, maintenance, development or improvement of highways.