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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Manipur - Subsection

Section 45(1) in The Manipur Highways Act, 1979

(1)Where, in pursuance of sub-section (3) of Section 8, a highway authority wishes to have a survey made with a view to the preparation or authoritative plan or plans for any highway in its charge, it shall request the State Government in writing to order the survey and appoint a Survey Officer for the purpose.