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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(f) in Karnataka Highways Act, 1964

(f)"encroachment" means any unauthorised occupation of any highway or part thereof and includes an unauthorised,-
(i)erection of a building or any other structure, balconies, porches, projections on or over or overhanging the highway;
(ii)occupation of a highway beyond the prescribed period, if any, for stacking building materials or goods of any other description, for exhibiting articles for sale, for erecting poles, awnings, tents, pendals, hoardings and other similar erections or for parking vehicles or stabling animals or for any other purpose;
(iii)excavations or dumps of any sort made or extended on any highway or underneath such highway.