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

State of Kerala - Subsection

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

(viii)Within six months of a notice duly given to the applicant in this behalf, the applicant shall at his own cost remove the said approach road or any drainage work constructed in connection therewith and restore the land to its original condition, when required to do so by the highway authority or by any person duly authorised on its behalf. The applicant shall not be entitled to any compensation on account of such removal and restoration.