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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Chattisgarh - Subsection

Section 35(2) in Chhattisgarh State Rajmarg Adhiniyam, 2003

(2)A statement of the expenditure incurred shall be served by the Highway Authority or the authorised officer referred to in sub-section (1) on the person responsible for the encroachment or has representative with a direction to pay the amount within a specified period to the authority mentioned therein.