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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(1) in Chhattisgarh State Rajmarg Adhiniyam, 2003

(1)The Highway Authority shall have the boundaries of the highways in its charge demarcated with reference to the authoritative plans maintained by planting stones or by other suitable marks of a durable nature i.e. R.C.C. boundary stones as per I.R.C. code at intervals all along the highway in such a manner that the imaginary line joining such stones or mark shows the road boundary correctly.