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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Manipur - Subsection

Section 21(5) in The Manipur Highways Act, 1979

(5)When the encroachment is of a temporary nature and can easily be removed but is not such as can be described as petty or trial within the meaning indicated in sub-section (4), the highway authority or the authorised official may in addition to or in lieu of prosecuting the person responsible for the encroachment under sub-section (3) have the encroachment summarily removed with the assistance of the police, if necessary.