Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Madhya Pradesh - Subsection Section 14(6) in The M.P. Rajmarg Adhiniyam, 2004 (6)Whenever an application for permission under the proviso to sub-section (5) been made to the Highway Authority, it shall be obligatory for the Highway Authority to dispose of the same within a period of three months.
