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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Bombay Presidency - Subsection

Section 7(1)(iv) in The Bombay Highways Rules, 1958

(iv)No tress on the highway land shall be removed, cut or damaged or highway accessories or materials removed or damaged without the prior written permission of the Highway Authority and payment of compensation therefor, as determined by the Highway Authority.