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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Manipur - Subsection

Section 30(4) in The Manipur Highways Act, 1979

(4)If at the expiration of 3 months from the date of application no order in writing has been passed by the Board, permission shall be deemed to have been given without the imposition of any conditions :Provided, however, no such automatic grant of permission shall be presumed if the application is for the laying out of any means of access towards the adjacent highway.