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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(5) in Maharashtra Highways Act, 1955

(5)When the encroachment is of a temporary nature and can easily be removed but is not as can be described as trivial within the meaning sub-section (4), the Highway Authority or the authorised officer referred to in sub-section (1) may in addition to or in lieu of prosecuting the person responsible for the encroachment under sub­section (3) have the encroachment summarily removed with the assistance of the police, if necessary.