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 32] [Entire Act] State of Chattisgarh - Subsection Section 32(2) in Chhattisgarh State Rajmarg Adhiniyam, 2003 (2)No right shall accrue to any person over any part of any highway by way of adverse possession.
