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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Bombay Presidency - Subsection

Section 14(3) in The Bombay Highways Rules, 1958

(3)The authorised officer on receipt of the application shall assess the value of the land proposed to be relinquished or exchanged and shall forward the application along with his recommendations to the State Government, which may pass such orders thereon as it may deem fit under section 48.