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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(1) in Tamil Nadu Highways Act, 2001

(1)Notwithstanding anything contained in any other law for the time being in force, but subject to the provisions of section 70, no person, other than the Highways Authority or any person authorised by it, shall construct or carry any cable, wire, pipe, drain sewer or channel of any kind through, across, under or over any highway, except with the permission in writing of the Highways Authority.