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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Manipur - Subsection

Section 14(6) in The Manipur Highways Act, 1979

(6)In the event of refusal, the applicant may submit fresh application for permission to the highway authority, avoiding the objectionable features on account of which the first application was refused and such a fresh application shall be considered by the highway authority as if it were made for the first time.