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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Chattisgarh - Subsection

Section 50(2) in Chhattisgarh State Rajmarg Adhiniyam, 2003

(2)The notice shall indicate the alternative route, if any, which is proposed to be provided or which may already be in existence, and shall also invite objections, if any, to proposal to be submitted within such time as may be specified.