(1)Whenever a highway authority has reason to believe that an area adjacent to a highway outside the territorial limit of a Municipality, City Corporation or City improvement Trust or other like body not being a District Board, is likely to develop into a building or industrial area and that such development if left unregulated is likely in course of time to affect the highway adversely, it shall in writing request the State Government to direct the Board, or the appropriate Board if more than one such Board have been appointed in the State, to control the Development in that area.
