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

State of Assam - Subsection

Section 2(8) in The Assam Highway Act, 1989

(8)"encroachment" means occupation of any highway or part thereof, and incudes;
(a)the erection of a building or any other structure, balconies, porches, chajjas or projections on over or overhanging the highway land ;
(b)occupation of highway land beyond the prescribed period, if any, for stacking building materials or goods of any other description for exhibiting articles for sale, for erecting poles, awnings tents, pandals and other similar erection or for parking vehicles or stabling domestic animals or for any other purposes, and
(c)excavations or embankment of any sort made or extended on any highway land ;