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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(1) in Maharashtra Highways Act, 1955

(1)When as a result of check of highway boundaries made or otherwise, it transpires that an encroachment has taken place on a highway the Highway Authority or the officer authorised under sub-section (1)- of section 21 shall serve a notice on the person responsible for the encroachment or his representative requiring him to remove such encroachment and restore the land to its original conditions before the encroachment within the period specified in the notice.