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

State of Kerala - Subsection

Section 3(3)(vi) in Kerala Highway (control of access and restriction on use of land) Rules, 2000

(vi)On the completion of the said work, that part of the approach road, which lies within the limits of the highway land together with any culvert or drain therein constructed shall become the absolute property of the Government, subject to the rights of the applicant to use the same for access and egress.