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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(3)(i) in Karnataka Highways Act, 1964

(i)permission under clause (a) of sub-section (1) to the making of any excavation or construction; formation or laying out of works in any land for the purpose of repairing, renewing, enlarging or maintaining any underground, sewer, drain, electrical line, pipe, duct or other apparatus shall not be withheld nor be made subject to any conditions save such as may be necessary for securing that the sewer, drain, electric line, pipe, duct or other apparatus shall be laid in such manner and at such levels, that the construction, maintenance, development or improvement of a road there over will not be prevented or prejudicially affected thereby;