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State of Kerala - Section

Section 45 in Kerala Highway Protection Act, 1999

45. Duties of village officials to report to highway authority.

- Every village officer, village assistant or other village official by whatever name called, shall forthwith inform the nearest police station or the nearest highway authority whenever he becomes aware that any survey marks showing the building line or control line determined in respect of a highway has been destroyed, damaged, removed, displaced or otherwise tampered with or that any damage to any highway or encroachment on any highway land has been made.