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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Manipur - Subsection

Section 11(10) in The Manipur Highways Act, 1979

(10)The highway authority shall, as early as economically practicable after the prescription of the standard width, acquire either by direct negotiation or, failing such negotiation, by compulsory acquisition under the Land Acquisition Act, 1894, all land lying within the standard width not already forming part of the highway land.