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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(3)(x) in Kerala Highway (control of access and restriction on use of land) Rules, 2000

(x)The applicant shall not, without the previous permission in writing of the highway authority in any way extend or alter the said approach road or any culvert or drainage therein.