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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Manipur - Subsection

Section 47(2) in The Manipur Highways Act, 1979

(2)The highway authority shall, on receipt of such special notice, take such steps as may be deemed necessary to watch the survey Proceedings and to make representation to the Survey Officer whenever it has reason to believe that the interests of the highway are being or likely to be adversely affected.