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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(6) in Kerala Highway (control of access and restriction on use of land) Rules, 2000

(6)If the highway authority rejects permission under sub-rule (5), the applicant may prefer an appeal before the appellate authority within thirty days of the date of receipt of the decision from the highway authority.