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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52(1) in The M.P. Rajmarg Adhiniyam, 2004

(1)Notwithstanding anything contained in any other enactment for the time being in force, no person other than the Highway Authority or any person authorised by it, shall construct or carry any cable, wire, pipe, drain, sewer, channel of any kind through, across, under or over any highway except with the permission in writing of the Highway Authority.