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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Manipur - Subsection

Section 14(3) in The Manipur Highways Act, 1979

(3)On receipt of such application, the highway authority after making such enquiries as it may consider necessary, shall by order in writing either :
(a)grant the permission, subject to such reasonable conditions, if any as may be specified in order, or
(b)refuse to grant such permission.