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[Cites 0, Cited by 0] [Section 48(7)] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(7)(b) in The M.P. Rajmarg Adhiniyam, 2004

(b)Any expenditure incurred by the Highway Authority in altering the object causing the aforesaid obstruction of view shall be recovered from the person concerned if the said object was constructed or erected in contravention to any law in force in this respect, without prejudice to the action provided for in any other law for the time being in force.