Section 14 — Appeal.
The Control of National Highways (Land and Traffic) Act, 2002
1 [An appeal from any order passed, or any action taken, excluding issuance or serving of notices, under sections 26, 27, 28, 36, 37 and 38 by the Highway Administration or an officer authorised on its behalf, as the case may be, shall lie to the Court.]Open in Lexace · Ask the AI about this section