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 1] [Entire Act]

State of Kerala - Section

Section 46 in Kerala Highway Protection Act, 1999

46. Power to utilise highway land for purposes other than road purpose.

- The highway authority may utilise temporarily, for purposes, other than road purposes, the land forming part of a highway which is not immediately required for the purposes of traffic in such manner as may be prescribed.