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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Karnataka - Subsection

Section 52(6) in Karnataka Highways Act, 1964

(6)When the orders of the State Government have been published in the official Gazette, the Highway Authority shall arrange for further publicity to be given to the orders in at least two newspapers having circulation in the place in which such highway is situate and the highway or part thereof shall then be closed.