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

State of Manipur - Subsection

Section 4(1) in The Manipur Highways Act, 1979

(1)The State Government may at any time by notification in the official gazette transfer control of any highway from itself or any of its departments functioning as the highway authority to another highway authority, or from one highway authority to another, in regard to such matters, dealt with by this Act and on such conditions as may be specified in the notification.