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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Manipur - Subsection

Section 50(3) in The Manipur Highways Act, 1979

(3)A copy of the order and a copy of the map recording the boundaries as determined under Section 48 or 49 or sub-section (1) of this section, shall be furnished to the highway authority or to any person interested in such order map, as the case may be or the application to the Survey Officer and on payment of such reasonable cost as may be fixed.