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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Chattisgarh - Subsection

Section 14(6) in Chhattisgarh State Rajmarg Adhiniyam, 2003

(6)Whenever an application for permission under the provisions to sub-section (5) has been made to the Highway Authority it shall be obligatory for the Highway Authority to dispose Of the same within a period of three months.