28A. Specification of areas where control is to be exercised over development.
(1)Whenever a highway authority has reason to believe that an area adjacent to a highway outside the territorial limit of a Municipality, City Corporation or City improvement Trust or other like body not being a District Board, is likely to develop into a building or industrial area and that such development if left unregulated is likely in course of time to affect the highway adversely, it shall in writing request the State Government to direct the Board, or the appropriate Board if more than one such Board have been appointed in the State, to control the Development in that area.(2)On receipt of such request from a highway authority, or at its own instance, or at the instance of any class or public, and after making such enquiries as may be deemed necessary, the State Government may by notification in the official gazette direct the Board, or the appropriate Board if there is more than one in the State, to exercise control over development in such area:Provided that the State Government may, at its discretion direct in adjoining Municipality, City Corporation, City Improvement Trust or other like body to exercise control over such area in accordance with the under which such body functions within its own limits of jurisdiction.
