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State of Kerala - Section

Section 5 in Kerala Highway Protection Act, 1999

5. Powers and functions of highway authority.

- Subject to the provisions of this Act, the highway authority shall have the following powers and functions, namely: -
(a)to execute development schemes;
(b)to control ribbon development;
(c)to prevent and remove encroachment;
(d)to exercise such powers and functions as are necessary and incidental to any or all of the above matters; and
(e)to exercise such other powers and functions as may be prescribed.