Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52] [Entire Act] State of Madhya Pradesh - Subsection Section 52(2) in The M.P. Rajmarg Adhiniyam, 2004 (2)In giving its consent the Highway Authority may impose such conditions as it may deem to be necessary and may also impose a rent or other charge for land, forming part of the highway, occupied by or applied to the proposed work.
