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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(1) in Maharashtra Highways Act, 1955

(1)Notwithstanding anything contained in any other enactment for the time being in force but subject to the provisions of section 72 no person other than the Highway Authority or any person authorized by it shall construct or carry any cable, wire, pipe drain,. sewer or channel of any kind through, across, under or over any highway, except with the permission in writing of the Highway Authority,