Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(1)(d) in Karnataka Highways Act, 1964

(d)if the land on which such encroachment has been made is required for any public purpose or such encroachment is causing impediment or danger to traffic.