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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Manipur - Subsection

Section 20(3) in The Manipur Highways Act, 1979

(3)The permission so granted shall clearly specify the date upto which the person is authorised to occupy the highway land, the purpose for which occupation is authorised and the exact portion of the highway permitted to be occupied, and shall also be accompanied by a plan or sketch of that portion of the highway, if necessary.