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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(5) in Maharashtra Highways Act, 1955

(5)The Highway Authority or the officer issuing the permission shall maintain a complete record of all such permission issued, and shall also cause a check-up to be made in every case at the expiration of the period up to which occupation has been authorized to ensure that the land has actually been vacated.