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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(2) in The M.P. Rajmarg Adhiniyam, 2004

(2)Reasonable expenses incurred by the owner or occupier in complying with the requirement of the notice shall be reimbursed to him, provided the object or obstruction has not been constructed or erected in contravention of any law for the time being in force. Determination of the amount to be reimbursed shall be made by the Highway Authority and the decision in this respect shall be final.