Section 3(2)(l) in The Jammu and Kashmir Highways Act, 2007 (1950 A. D.)

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State of Jammu-Kashmir - Subsection

Section 3(2)(l) in The Jammu and Kashmir Highways Act, 2007 (1950 A. D.)

(l)empowering specified officers to issue notices requiring owners or occupier of land -

(i)to loop the branches of any trees growing on such land or overhanging a Government road so as to cause obstruction or danger;

(ii)to cut or trim any hedges or noxious vegetation growing on such land, which may be considered likely to intercept a view of approaching traffic on a Government road, or on any side-road or other approach thereto; and

(iii)to remove from a Government road any branches, trimmings and vegetation lopped or cut by such owners or occupiers ;

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State of Jammu-Kashmir - Subsection

Section 3(2)(l) in The Jammu and Kashmir Highways Act, 2007 (1950 A. D.)