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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 29(3) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(3)The State Road Authority shall, within 14 days of the receipt of the objection consider the grounds advanced and shall, by order in writing either withdraw the notice or amend or confirm it.