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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Manipur - Subsection

Section 38(4) in The Manipur Highways Act, 1979

(4)If a person is aggrieved by an order issued by a highway authority under sub-section (3), he may prefer an appeal within 7 days of the date of such order to the collector or Chief Revenue Officer of the district, whose decision in the matter shall be final.