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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(1) in The M.P. Rajmarg Adhiniyam, 2004

(1)The Highway Authority may, if it is considered essential in the interest of safety or convenience of traffic, regulate or divert any existing right of access to highway across the land lying between the control line and the highway boundary :Provided that any existing right of access shall not be diverted until alternative access has been given.