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State of Manipur - Section

Section 60 in The Manipur Highways Act, 1979

60. Duties of village officials to report to highway authority when ever they become aware of damages to highway or to the boundary marks of highways, etc.

- Every village headman, village accountant, village watchman or other village official by whatever name called, shall forthwith inform the nearest police station of the nearest highway authority or any officer of the highway authority, whenever he becomes aware that any survey marks showing the building or control lines determined in respect of a highway has been destroyed, damaged, removed, displaced or otherwise tampered with, or that any damage to any damage to any highway or encroachment on any highway land has been made.