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[Cites 0, Cited by 3] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(2) in Kerala Highway Protection Act, 1999

(2)Whenever an encroachment is made for the purpose of exposing articles for sale or for opening temporary booth for vending or publicity or for other like purposes, the highway authority shall with the help of police, if necessary, have such encroachment summarily removed.