Section 14(2)(a) in Chhattisgarh State Rajmarg Adhiniyam, 2003

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State of Chattisgarh - Subsection

Section 14(2)(a) in Chhattisgarh State Rajmarg Adhiniyam, 2003

(a)upon any land lying between the highway boundary and building line, proposed to be fixed under Section (2) or fixed under subsection (1) of Section 12, as the case may be,-

(i)construct, form or layout any means of access to or from highway; or

(ii)materially after any existing building; or

(iii)make or extend any excavation, or

(iv)erect any building, or

(v)construct, form or layout any works, or

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State of Chattisgarh - Subsection

Section 14(2)(a) in Chhattisgarh State Rajmarg Adhiniyam, 2003