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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Manipur - Subsection

Section 15(4) in The Manipur Highways Act, 1979

(4)The procedure for obtaining the permission of the highway authority for this purpose shall be the same as prescribed in Section 14 and in the event of refusal of permission the applicant shall have the right of making a fresh application to that authority and the right of appeal to the State Government in the same manner as provided for in that Section.