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

State of Kerala - Subsection

Section 7(3) in Kerala Highway Protection Act, 1999

(3)When a highway, authority proposes to implement a new scheme or to realign an existing highway or pail thereof, it shall notify the proposal in the Gazette and invite objections or suggestions with respect to the proposal before a date to be specified, in the notification.