- Where the person on whom notice to remove an encroachment has been served under sub-section (1) of Section 34 lays claim that the land in respect of which encroachment has been alleged is his property, he shall within the time limit prescribed in the notice for the removal of the encroachment file an appeal before the Collector under intimation to the Highway Authority. The Collector shall after due enquiry record his decision in writing and communicate the same to the appellant and the Highway Authority. The Highway Authority shall till then desist from taking further action in the matter.
