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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(1) in Kerala Highway Protection Act, 1999

(1)The highway authority may, of its own accord, or shall, on the, written request by the competent authority, prepare a detailed scheme for the construction of a new highway or realignment or improvement of, or repairs to, an existing highway or part thereof and submit it to the competent authority for sanction in accordance with the provisions of this Act and the rules made thereunder.