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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Manipur - Subsection

Section 30(7) in The Manipur Highways Act, 1979

(7)If in course of execution of any work after obtaining the permission of the Board, the applicant desires to make any substantial alteration in the approved plan, a fresh application shall be made to the Board as if the modified plan constituted a fresh proposal and, pending the disposal of such fresh application by the Board under sub-section (3), the construction work shall be suspended by the applicant.