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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(3) in The M.P. Rajmarg Adhiniyam, 2004

(3)The Highway Authority shall, after all such objections or suggestions have been considered or heard, as the case may be and after such further enquiry, if any, as it may think necessary, within a period of six months, forward to the State Government a copy of the record of the proceedings held by it together with a report setting forth its recommendations on the objections and suggestions.