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

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State of Chattisgarh - Subsection

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

(b)upon any land lying between the building line and the control line proposed to be fixed under sub-section (2), or fixed under sub-section (1) of Section 12, as the case may be.-

(i)construct, form or layout any means of access to or from a highway, or

(ii)erect any building, or

(iii)materially after any existing building, or

(iv)make or extend any excavation, or

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State of Chattisgarh - Subsection

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