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

State of Manipur - Subsection

Section 2(8) in The Manipur Highways Act, 1979

(8)"encroachment" means occupation of any highway or part thereof, and includes;
(a)the erection of a building or any other structure, balconies, porches, chajjas or projection, on ever or overhanging the highway land.
(b)occupation of highway land beyond the prescribed period, if any, for stacking building materials or goods of any other descriptions, for exhibiting articles for sale, for erecting poles,awnings, tents, pandals and other similar erections or for parking vehicles or stabling domestic animals or for any other purposes, and
(c)excavations or embankment of any sort made or extended on any highway land.