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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Manipur - Subsection

Section 14(9) in The Manipur Highways Act, 1979

(9)Any person aggrieved by an order under sub-section (2) granting permission subject to conditions or refusing permission, may with thirty days from the date of such order prefer an appeal to the State Government whose order in the matter shall be final.