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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1) in Kerala Highway (control of access and restriction on use of land) Rules, 2000

(1)Where any person desirous of constructing an approach road as a means of access to or from a highway shall submit an application in writing to the highway authority in whose jurisdiction the property is situated along with a non-refundable fee of Rs. 100 ((Rupees one hundred only) .