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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Manipur - Subsection

Section 14(1) in The Manipur Highways Act, 1979

(1)Notwithstanding anything contained in any law for the time being in force, no person shall erect or re-erect any building or structure or make or extend any excavation or construct, form or lay out any means of access to a highway upon land lying in between the building and control lines determined in respect of the highway, except with the previous permission of the highway authority in writing.