Section 9(1)(b) in Maharashtra Highways Act, 1955

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State of Maharashtra - Subsection

Section 9(1)(b) in Maharashtra Highways Act, 1955

(b)upon any land lying between the building line and the control line proposed to be fixed under sub-section (2), or fixed under sub-section (1), of section 7, as the case may be,-

(i)construct, form or lay out any means of access to, or from, a highway, or

(ii)erect any building, or

(iii)materially alter any existing building;

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State of Maharashtra - Subsection

Section 9(1)(b) in Maharashtra Highways Act, 1955