Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Kerala - Subsection

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

(xvii)If and when parallel service roads are constructed the access to the premises shall be from the service road alone as determined by the highway authority and no claim for compensation shall be entertained on that account.