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State of Madhya Pradesh - Section

Section 4 in The M.P. Rajmarg Adhiniyam, 2004

4. Appointment of Highway Authorities.

- The State Government may, by notification in the official Gazette, appoint for the purpose of this Act or any of its provisions, any person or any authority to be a Highway Authority for all the highways in the State or in part of the State for any particular highway or highways in the State.