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State of Karnataka - Section

Section 65 in Karnataka Highways Act, 1964

65. Summary eviction.

- Any person wrongfully occupying any land,-
(a)which is part of a highway,
(b)the occupation of which contravenes any of the provisions of this Act and the said provisions do not provide for the eviction of such person,
shall be summarily evicted by the Deputy Commissioner in the prescribed manner on being required to do so by the Highway Authority or any officer authorised in this behalf by the State Government.