Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 10] [Entire Act]

State of Kerala - Section

Section 4 in Kerala Highway Protection Act, 1999

4. Appointment of highway authorities.

- For the purpose of exercising the powers and performing the duties of a highway authority under this Act for any area or for a highway or part of a highway, the Government shall appoint, by notification, the Executive Engineer (Roads) or Executive Engineer (National Highways) of the Public Works Department as the highway authority of the respective area.