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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Kerala - Section Section 12 in Kerala Highway Protection Act, 1999 12. Highway deemed to be Government properly. - Notwithstanding anything contained in any other law for the time being in force all lands forming part of a highway which has not already been vested in the Government shall, for the purpose of this chapter, be deemed to be Government property.
