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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Manipur - Subsection

Section 46(1) in The Manipur Highways Act, 1979

(1)When a survey has been ordered under Section 45, the Survey Officer appointed for the purpose shall publish a notification in the official gazette inviting all persons having or claiming to have any interest on the land adjoining the highway or its boundaries of which the survey has been ordered attend either in person or by agent at specified place and time and from time to time thereafter when called upon for the purpose of pointing out the boundaries and supplying information in connection therewith.