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[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(6)(ii) in Karnataka Highways Act, 1964

(ii)if any modification is made in such highway boundary, building line or control line, the day on which the notification is published under sub-section (1) of section 7 fixing such highway boundary, building line or control line.