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 34] [Entire Act] State of Manipur - Subsection Section 34(3) in The Manipur Highways Act, 1979 (3)After an opportunity has been give to the objector of being heard in person or through pleader the Board may confirm, modify or cancel the assessment made under sub-section (1).
