(1)Whenever a highway authority has reason to believer that an area adjacent to a highway outside the territorial limit of a Municipality, Municipal Corporation or City Improvement Trust or other like body not being a District Board, is likely to develop into 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 if the Board have been Appointment in the State to control the development in that area.
