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State of Madhya Pradesh - Section

Section 13 in The M.P. Rajmarg Adhiniyam, 2004

13. Map to be prepared and maintained.

- Within two months from the date of publication of notification under sub-section (1) of Section 12 fixing highway boundary, building line and control line with respect to any highway, the Highway Authority shall cause a map to be showing the alignment of the highway, the highway boundaries, building and control lines and other particulars necessary for the purpose of this Act and such map shall be kept in the office of the Highway Authority. Such map which shall bear the seal of the Highway Authority, shall be open to inspection. Copies of such map shall also be kept for inspection at such other places as may be prescribed, Extract or copies of such may shall be made available to any person on payment of prescribed fees.