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

Central Provinces And Berar - Subsection

Section 4(1) in Central Provinces and Berar Highway Act, 1936

(1)The State Government or any officer authorized by the State Government in this behalf may, by order, prohibit or restrict for such period as may be specified in the order, the use of any [public] road or place.