Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Manipur - Subsection Section 16(1) in The Manipur Highways Act, 1979 (1)The highway authority may, if it is considered essential in the interests of safety of convenience of traffic, regulate or divert any existing right of access to highway across land lying between the control line and the highway boundary.
