Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 33 in The M.P. Rajmarg Adhiniyam, 2004 33. Prevention of unauthorised occupation of highway. (1)No person shall occupy or encroach upon any highway within the highway boundaries.(2)No right shall accrue to any person over any part of any highway by way of adverse possession.
