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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(1) in The M.P. Rajmarg Adhiniyam, 2004

(1)If at any time, on the application of the Highway Authority, the State Government is satisfied that any land required for the purpose of a highway should be compulsorily acquired, it shall be acquired under and in accordance with the provisions of the Land Acquisition Act, 1894 (1 of 1894), as amended time to time.