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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(3) in Karnataka Highways Act, 1964

(3)The Highway Authority shall, after all such objections or suggestions have been considered or heard, as the case may be, and after such further enquiry, if any, as it thinks necessary, forward to the State Government a copy of the record of its proceeding held by it together with a report setting forth its recommendations on the objections or suggestions.