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[Cites 0, Cited by 187] [Section 3G] [Entire Act]

Union of India - Subsection

Section 3G(3) in The National Highways Act, 1956

(3)Before proceeding to determine the amount under sub-section (1) or sub-section (2), the competent authority shall give a public notice published in two local newspapers, one of which will be in a vernacular language inviting claims from all persons interested in the land to be acquired.