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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(5) in Kerala Highway (control of access and restriction on use of land) Rules, 2000

(5)If, for a valid reason, the highway authority decides that the permission cannot be granted, the reasons thereof shall be recorded and communicated to the applicant within two months from the date of receipt of application.