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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Maharashtra - Subsection

Section 72(1)(ii) in Maharashtra Highways Act, 1955

(ii)any consent required for the purposes of this section shall not be unreasonably withheld and the question whether or not the consent so required is unreasonably withheld shall be determined by the State Government and the decision of the State Government on the question shall be final.