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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(1)(ii) in Karnataka Highways Act, 1964

(ii)where the construction or development of a highway is undertaken, the State Government may, by notification in the official Gazette, fix, as respects such highway, the highway boundary, the building line and the control line: