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[Cites 0, Cited by 0] [Section 48(7)] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(7)(a) in The M.P. Rajmarg Adhiniyam, 2004

(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 alter the object causing obstruction of view.