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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(4) in Kerala Highway Protection Act, 1999

(4)Where an application for permission has been refused due to any defect of the application, the applicant may submit a fresh application to the highway authority rectifying the defects and the highway authority shall consider the application afresh and pass an order thereon.