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[Cites 0, Cited by 2] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in Control of National Highways Land and Traffic) Act, 2002

(1)No person shall occupy any highway land or discharge any material through drain on such land without obtaining prior permission, for such purpose in writing, of the Highway Administration or any officer authorised by such Administration in this behalf.