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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Manipur - Subsection

Section 30(8) in The Manipur Highways Act, 1979

(8)Any person feeling aggrieved by an order issued by the Board under sub-section (3) sanctioning any proposal subject to conditions or rejecting it, may, within three months of the date of order of the Board, prefer an appeal to the State Government whose order in the matter shall be final.