1 [3F. Right to enter into the land where land has vested in the Central Government.-- Where the land has vested in the Central Government under section 3D, it shall be lawful for any person authorised by the Central Government in this behalf, to enter and do other act necessary upon the land for carrying out the building, maintenance, management or operation of a national highway or a part thereof, or any other work connected therewith.]Open in Lexace · Ask the AI about this section
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