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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Manipur - Subsection

Section 29(5) in The Manipur Highways Act, 1979

(5)The layout plan so prepared shall be deposited by the Board with the Principal Revenue Officer of the district of in which such area is located and also in its own office and in the office of the highway authority concerned, and the plan so deposited shall be available for inspection by the public free of charge at all reasonable times.