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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(2) in Kerala Highway Protection Act, 1999

(2)Where any building or any part thereof lies within the area between the building line and the boundary of a highway, the highway authority may, whenever such building or part thereof is to be rebuilt for any reason, by notice require that such building be set back to the building line.