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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(4) in Karnataka Highways Act, 1964

(4)When the Highway Authority refuses permission, the reasons therefor shall be recorded and communicated to the applicant:Provided that nothing herein contained shall disentitle a person from making a fresh application after omitting therefrom the objectionable features communicated to him as aforesaid on account of which such permission was refused.