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

State of Kerala - Subsection

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

(xvi)If the applicant fails to execute any work he has agreed to be executed to the full satisfaction of the highway authority the work shall be executed by the highway authority at the cost of applicant and the expenditure incurred shall be recoverable from applicant as an arrear of land revenue without prejudice to any other remedies which may be open to highway authority in this behalf.