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[Cites 0, Cited by 3] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(1) in Karnataka Highways Act, 1964

(1)If any applicant is aggrieved by the decision of the Highway Authority under section 9 withholding permission, or imposing any condition, he may appeal to the prescribed authority within thirty days from the date on which such decision was communicated to him.