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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(1) in Kerala Highway Protection Act, 1999

(1)Any person or authority or agency intending to construct, place, maintain or carry any cable, wire, pipe, drain, sewer or channel of any kind through, across, along, under, in or over any highway, shall obtain prior consent in writing of the highway authority.