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[Cites 0, Cited by 0] [Section 14(7)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(7)(ii) in The M.P. Rajmarg Adhiniyam, 2004

(ii)if any modification is made in proposed highway boundary, building line or control line; the day on which the notification is published under sub-section (1) of Section 12 fixing such highway boundary, building line or control line.