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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(1) in The M.P. Rajmarg Adhiniyam, 2004

(1)If any applicant, is aggrieved by any decision of the Highway Authority under Section 14, withholding permission or imposing any condition, he may appeal to the State Government or any Authority to be notified by the State Government within thirty days from the date on which such decision was communicated to him.