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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Manipur - Subsection

Section 3(1) in The Manipur Highways Act, 1979

(1)The State Government may, by notification in the official gazette, appoint any person, either by name or by virtue of his office, to be the highway authority for all highways in the State or for all the highways in such part of the State or for such particular highway or highways in the State and subject to such conditions and limitations as may be specified in the notification.