(1)The highway authority or any other person deeming itself or himself aggrieved by the determination of any boundary under Section 48, 49 or 50 may, subject to the provisions of the parts II and III of the Indian Limitation Act, 1908 institute a suit within year from the date of the notification under sub-section (1) or Section 51, to set aside or modify the said determination, and the survey, shall, if necessary, be altered in accordance with the final decree in the suit, and the alteration, if any, shall be noted in the record.
