Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 28 in Kerala Highway Protection Act, 1999

28. Acquisition of land for highway.

- Where any land is required for the execution of a highway scheme or for removal of any encroachment or for any purpose of this Act, the highway authority may acquire such land, by free surrender by the owner of such land or by purchase by negotiation after following such procedure as may be prescribed or by acquisition under the provisions of the Land Acquisition Act, 1894 (Central Act 1 of 1894).