28A. Specification of areas where control is to be exercised over development.
(1)Whenever a highway authority has reason to believer that an area adjacent to a highway outside the territorial limit of a Municipality, Municipal Corporation or City Improvement Trust or other like body not being a District Board, is likely to develop into building or industrial area and that such development if left unregulated is likely in course of time to affect the highway adversely, it shall, in writing request the State Government to direct if the Board have been Appointment in the State to control the development in that area.(2)On receipt of the such request from a highway authority or at its instance, or at the instance of any class of public, and after making such enquiries as may, by notification in the Official Gazette direct, the Board or the appropriate Board if there is more than one in the State to exercise control over development in such area:Provided that the State Government may at its discretion direct the adjoining Municipality, City Corporation, City Improvement Trust or other like body to exercise control over such area in accordance with the law under which such body functions within its own limits of jurisdiction.
