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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(4)(i) in The M.P. Rajmarg Adhiniyam, 2004

(i)the permission under clause (a) of sub-section (1) to the making of any excavation or construction, formation or laying out of works in land for the purpose of repairing, renewing, enlarging or maintaining any underground sewer, drain, electric line, pipe, duct or other apparatus, shall not be withheld nor be made subject to any conditions as may be necessary for securing that such sewer, drain, electric line, pipe, duct or other apparatus shall be laid in such manner and at such levels that the construction, development or maintenance of a road thereover will not be prevented or prejudicially affected thereby;