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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(h) in The M.P. Rajmarg Adhiniyam, 2004

(h)"encroachment" means occupation of any highway or part thereof and includes-
(i)the erection of a building or any other structure, balconies, thresholds porches, projections on, over or overhanging the highway land;
(ii)occupation of highway beyond the prescribed period, if any, for stacking building materials or goods of any other description for exhibiting articles for sale or erecting poles, awnings, tents, pandals and other similar erection or for parking vehicles or stabling domestic animals or for any other purposes; and
(iii)excavations or embankments of any kind made or extended on any highway land;