Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(7)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(7)(a) in Kerala Highway (control of access and restriction on use of land) Rules, 2000

(a)The highest level of land proposed in the alteration shall be at least 50 cm lower than the lowest level of the highway land adjoining the land level of which is to be altered.