Section 13(1)(d) in The Manipur Highways Act, 1979

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State of Manipur - Subsection

Section 13(1)(d) in The Manipur Highways Act, 1979

(d)to construct, form or lay out any works, upon land lying nearer to the middle of a highway than a distance equal to one-half of its standard width prescribed under Section 11, or upon land lying in between the boundary of a highway and the building line determined in respect of the highway under Section 12. Provided, however these restriction shall not apply to any works necessary for the repair, renewal, enlargement or maintenance of any sewer, drain, electric line, pipe, duct or the apparatus, constructed in or upon the land before the date on which the restrictions came into force or, with the consent of the highway authority, on or after that date.

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State of Manipur - Subsection

Section 13(1)(d) in The Manipur Highways Act, 1979