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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1) in The M.P. Rajmarg Adhiniyam, 2004

(1)The Highway Authority on its own accord or if expressly requested by the Competent Authority shall, subject to the other provisions of this Act and subject to such rules as may be framed by the State Government for this purpose, prepare and submit to the Competent Authority for sanction, detailed scheme for the construction of a new highway or the improvement of or repairs to an existing one.