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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Chattisgarh - Subsection

Section 14(2)(c) in Chhattisgarh State Rajmarg Adhiniyam, 2003

(c)use any building or after the use of any building already erected in a manner, which will, in any manner whatsoever, infringe arty of the provisions of this Act or interfere with use of a highway adjoining the land on which such building is erected.