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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Manipur - Subsection

Section 20(4) in The Manipur Highways Act, 1979

(4)The person in whose favour such a person has been given shall produce the permit for inspection whenever called upon to do so by any highway official and shall at the end of the period prescribed in the permit release the land occupied by him after resorting it to the same state as before occupation by him.