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

State of Karnataka - Subsection

Section 21(5) in Karnataka Highways Act, 1964

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