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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Karnataka - Subsection

Section 72(2)(n) in Karnataka Highways Act, 1964

(n)the prescription of various forms of applications required to be made and the forms of notice and bills required to be served on persons, the charges to be made for the supply of copies of maps, and the rent or other charges to be imposed or levied under the provisions of this Act;