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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Manipur - Subsection

Section 4(2) in The Manipur Highways Act, 1979

(2)When a highway authority has been changed in the manner prescribed under sub-section (I), the new highway authority shall as from the date of the notification issued under that sub-section, exercise in respect of the highway or highways of which control has been transferred, all the powers and functions of the previous highway authority subject to the conditions if any, specified in that notification.