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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Manipur - Subsection

Section 25(2) in The Manipur Highways Act, 1979

(2)If at the end of the specified period the repairs have not been carried out in the manner specified, and the landlord or the proprietor has not furnished any satisfied explanation for non-compliance, the highway authority may move the State Government to transfer control of the road or track to it or to any other highway authority under sub-section (1) of Section 24.