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[Cites 0, Cited by 2] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(3) in Control of National Highways Land and Traffic) Act, 2002

(3)Any person claiming against the ownership of the Central Government referred to in sub-section (2) shall make written complaint to the Highway Administration and prove his claim before it and the Highway Administration, after considering the evidence produced by such person, may correct such records or reject the claim.