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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Manipur - Subsection

Section 15(5) in The Manipur Highways Act, 1979

(5)When any highway or part of it has been declared to be a limited access highway, the highway authority shall, within six months of the final publication of the declaration or such longer time as may be specially allowed by the State Government in any individual case, prepare a plan of such highway or part showing the points on which access shall, if applied for in accordance with sub-section (4), be permitted.