Section 60 in Chhattisgarh State Rajmarg Adhiniyam, 2003
60. Eviction.
- Any person wrongfully occupying any land-(a)which is a part of a highway; or(b)the occupation of which contravenes any provision of this Act and the said provision do not provide for the eviction of such person;shall be evicted under and in accordance with the provisions of Section 33 of this Act.
