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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 46(2) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(2)The State road authority shall on receipt of such special notice take such steps as may be deemed necessary to watch the survey proceedings and to make representation to the survey officer whenever it has reason to believe that the interests of the State roads are being or likely to be adversely affected.