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

State of Kerala - Subsection

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

(xv)During the existence of the permission, the said approach road including the road drainage shall be deemed to have been constructed and continued only by the consent and permission of the highway authority so that the right of the applicant to use the same shall not become absolute and indefinable by lapse of time.