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[Cites 0, Cited by 0] [Section 47(7)] [Section 47] [Entire Act]

State of Chattisgarh - Subsection

Section 47(7)(a) in Chhattisgarh State Rajmarg Adhiniyam, 2003

(a)If any person fails to comply with the notice served on him under sub-section (1) as amended or confirmed, as the case may be, under sub-section (5), the Highway Authority may take action to after the object causing obstruction of view.