Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Himachal Pradesh - Subsection

Section 6(3) in Himachal Pradesh Road Infrastructure Protection Act, 2002

(3)The prescribed authority shall also direct the defaulter to restore the status of the road infrastructure to its original position within a specified period of time by starting the process of restoration within 3 days from the issue of notice and complete the same within the allowed time.