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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(6) in Kerala Highway Protection Act, 1999

(6)The highway authority shall maintain a register containing sufficient particulars of all permissions granted or refused by it under this section and the register shall be made available for perusal, free of charge, by all persons interested and such person shall be entitled to obtain extracts therefrom on payment of such fees as may be prescribed.