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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Manipur - Subsection

Section 42(1) in The Manipur Highways Act, 1979

(1)Where, in pursuance of clause (3) of Section 7 or in exercise of Section 39, a highway authority desires permanently to close down any highway or part thereof, it shall give notice of its intention so to do in the official gazette, and shall cause further publicity to be given to the notice in the manner prescribed under sub-section (4) of Section 11.