Section 3(2)(l) in Central Provinces and Berar Highway Act, 1936

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Central Provinces And Berar - Subsection

Section 3(2)(l) in Central Provinces and Berar Highway Act, 1936

(l)empowering specified officers to issue notices requiring owners or occupiers of land -

(i)to lop the branches of any trees growing on such land and overhanging a [public] [Substituted by M. P. Act No. 4 of 1954.] road so as to cause obstruction or danger,

(ii)to cut or trim any hedges or noxious vegetation, growing on such land, which may be considered likely to intercept a view of approaching traffic on a [public] [Substituted by M. P. Act No. 4 of 1954.] road, or on any side road or other approach thereto, and

(iii)to remove from a [public] [Substituted by M. P. Act No. 4 of 1954.] road any branches, trimmings and vegetation lopped or cut by such owners or occupiers;

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Central Provinces And Berar - Subsection

Section 3(2)(l) in Central Provinces and Berar Highway Act, 1936