Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 23 November, 2010
> Title: Papers laid on the Table of the House by Ministers/members.
THE MINISTER OF MINES AND MINISTER OF DEVELOPMENT OF NORTH EASTERN REGION (SHRI B.K. HANDIQUE): Sir, I beg to lay on the Table a copy each of the following papers (Hindi and English versions) under sub-section (1) of Section 619A of the Companies Act, 1956:-
(1) Review by the Government of the working of the North Eastern Handicrafts & Handlooms Development Corporation Limited, Guwahati, for the year 2009-2010.
(2) Annual Report of the North Eastern Handicrafts & Handlooms Development Corporation Limited, Guwahati, for the year 2009-2010, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library, See No. LT 3306/15/10) … (Interruptions)
THE MINISTER OF STATE OF THE MINISTRY OF MICRO, SMALL AND MEDIUM ENTERPRISES (SHRI DINSHA PATEL): Sir, I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the MSME-Technology Development Centre (Centre for the Development of Glass Industry), Firozabad, for the year 2009-2010, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the MSME-Technology Development Centre (Centre for the Development of Glass Industry), Firozabad, for the year 2009-2010.
(Placed in Library, See No. LT 3307/15/10) (2) (i) A copy of the Annual Report (Hindi and English versions) of the MSME-Technology Development Centre (Fragrance & Flavour Development Centre) Kannauj, for the year 2009-2010, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the MSME-Technology Development Centre (Fragrance & Flavour Development Centre) Kannauj, for the year 2009-2010.
(Placed in Library, See No. LT 3308/15/10) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF HOME AFFAIRS (SHRI AJAY MAKEN): Sir, I beg to lay on the Table a copy each of the following Notifications (Hindi and English versions) under sub-section (3) of Section 156 of the Indo-Tibetan Border Police Force Act, 1992:-
(1) The Indo-Tibetan Border Police Force, General Duty Cadre (Group ‘A’ Posts) Recruitment Rules, 2010 published in Notification No. G.S.R. 811(E) in Gazette of India dated 5th October, 2010.
(Placed in Library, See No. LT 3309/15/10) (2) The Indo-Tibetan Border Police Force, Judge Attorney General, Additional Judge Attorney General, Deputy Judge Attorney General and Judge Attorney Group ‘A’ Posts Recruitment and Conditions of Service Rules, 2010 published in Notification No. G.S.R. 857(E) in Gazette of India dated 26th October, 2010.
(Placed in Library, See No. LT 3310/15/10) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF AGRICULTURE AND MINISTER OF STATE IN THE MINISTRY OF CONSUMER AFFAIRS, FOOD AND PUBLIC DISTRIBUTION (PROF. K.V. THOMAS): Sir, I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Protection of Plant Varieties & Farmers’ Rights Authority, New Delhi, for the year 2009-2010.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Protection of Plant Varieties & Farmers’ Rights Authority, New Delhi, for the year 2009-2010, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Protection of Plant Varieties & Farmers’ Rights Authority, New Delhi, for the year 2009-2010.
(Placed in Library, See No. LT 3311/15/10) (2) (i) A copy of the Annual Report (Hindi and English versions) of the National Cooperative Agriculture & Rural Development Banks’ Federation Limited, Mumbai, for the year 2009-2010.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the National Cooperative Agriculture & Rural Development Banks’ Federation Limited, Mumbai, for the year 2009-2010, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Cooperative Agriculture & Rural Development Banks’ Federation Limited, Mumbai, for the year 2009-2010.
(Placed in Library, See No. LT 3312/15/10) (3) (i) A copy of the Annual Report (Hindi and English versions) of the National Federation of State Cooperative Banks Limited, Mumbai, for the year 2009-2010.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the National Federation of State Cooperative Banks Limited, Mumbai, for the year 2009-2010, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Federation of State Cooperative Banks Limited, Mumbai, for the year 2009-2010.
(Placed in Library, See No. LT 3313/15/10) (4) (i) A copy of the Annual Report (Hindi and English versions) of the National Federation of Fishermen’s Cooperatives Limited, New Delhi, for the year 2009-2010, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Federation of Fishermen’s Cooperatives Limited, New Delhi, for the year 2009-2010.
(Placed in Library, See No. LT 3314/15/10) (5) A copy each of the following Notifications (Hindi and English versions) under sub-section (6) of Section 3 of the Essential Commodities Act, 1955:-
(i) The Sugar (Stockholding Limit of Bulk Consumers) Order, 2010 published in Notification No. G.S.R. 419(E) in Gazette of India dated 18th May, 2010.
(ii) The Sugar (Stockholding Limit of Bulk Consumers) (Amendment) Order, 2010 published in Notification No. G.S.R. 682(E) in Gazette of India dated 18th August, 2010.
(iii) G.S.R. 779(E) published in Gazette of India dated 24th September, 2010, regarding imposition of levy obligation @ 10% on sugar produced during 2010-11 sugar season on every domestic producer of sugar.
(iv) S.O. 2398(E) published in Gazette of India dated 30th September, 2010, regarding imposition of stockholding and turnover limits on dealers of sugar and Khandsari.
(6) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (i) of (5) above.
(Placed in Library, See No. LT 3315/15/10) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF ROAD TRANSPORT AND HIGHWAYS (KUNWAR R.P.N. SINGH): Sir, I beg to lay on the Table a copy each of the following Notifications (Hindi and English versions) under Section 10 of the National Highways Act, 1956:-
(i) S.O. 1534(E) published in Gazette of India dated the 25th June, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 236 (Andheria More-Delhi/Haryana Border) in the State of NCT of Delhi.
(ii) S.O. 2467(E) published in Gazette of India dated the 8th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 236 (Andheria More-Delhi/Haryana Border) in the State of NCT of Delhi.
(iii) S.O. 2305(E) published in Gazette of India dated the 17th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 236 (Andheria More-Delhi/Haryana Border) in the State of NCT of Delhi.
(iv) S.O. 2557(E) and S.O. 2562(E) published in Gazette of India dated the 13th October, 2010, regarding acquisition of land for building, maintenance, management and operation of different stretches of National Highway No. 236 (Andheria More-Delhi/Haryana Border) in the State of NCT of Delhi.
(v) S.O. 1293(E) published in Gazette of India dated the 1st June, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 200 (Duburi-Bhuban Section) in the State of Orissa.
(vi) S.O. 1547(E) published in Gazette of India dated the 25th June, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 200 (Pitiri-Bhuban Section) in the State of Orissa.
(vii) S.O. 1583(E) published in Gazette of India dated the 2nd July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Sambalpur-Bargarh-Orissa/Chhatishgarh Section) in the State of Orissa.
(viii) S.O. 2633(E) published in Gazette of India dated the 25th October, 2010, authorising the Officers, mentioned therein, as the competent authority to acquire land for building of the proposed Varanasi Ring Road on National Highway No. 2 in the State of Uttar Pradesh.
(ix) S.O. 2576(E) published in Gazette of India dated the 18th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 91 (Ghaziabad-Aligarh Section) in the State of Uttar Pradesh.
(x) S.O. 1372(E) published in Gazette of India dated the 10th June, 2010, containing corrigendum to the Notification No. S.O. 894(E) dated 20th April, 2010.
(xi) S.O. 2464(E) published in Gazette of India dated the 8th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 24 (Bareilly-Sitapur Section) in the State of Uttar Pradesh.
(xii) S.O. 2113(E) published in Gazette of India dated the 30th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 76 (Jhansi-Khajuraho Section) in the State of Uttar Pradesh.
(xiii) S.O. 2059(E) published in Gazette of India dated the 23rd August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. NE-II (Eastern Peripheral Expressway) (Ghaziabad Section) in the State of Uttar Pradesh.
(xiv) S.O. 2540(E) published in Gazette of India dated the 12th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 24 (Bareilly-Sitapur Section) in the State of Uttar Pradesh.
(xv) S.O. 2378(E) published in Gazette of India dated the 30th September, 2010, authorising the Special Land Acquisition Officer, Aligarh, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 93 in the State of Uttar Pradesh.
(xvi) S.O. 2577(E) published in Gazette of India dated the 18th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 91 (Ghaziabad-Aligarh Section) in the State of Uttar Pradesh.
(xvii) S.O. 2542(E) published in Gazette of India dated the 12th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 24 (Bareilly-Sitapur Section) in the State of Uttar Pradesh.
(xviii) S.O. 1692(E) published in Gazette of India dated the 17th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 58 (Delhi-Meerut Section) in the State of Uttar Pradesh.
(xix) S.O. 1805(E) published in Gazette of India dated the 23rd July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 2 (Delhi-Agra Section) in the State of Uttar Pradesh.
(xx) S.O. 1690(E) published in Gazette of India dated the 17th July, 2010, authorising the Additional District Magistrate (Land Acquisition), Joint Organization, Meerut, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 2 (Delhi-Meerut Section) in the State of Uttar Pradesh.
(xxi) S.O. 1873(E) published in Gazette of India dated the 30th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 24 (Moradabad-Bareilly Section) in the State of Uttar Pradesh.
(xxii) S.O. 1691(E) published in Gazette of India dated the 17th July, 2010, authorising the Additional District Magistrate (Land Acquisition), Joint Organization, Meerut, as the competent authority to acquire land for building, maintenance, management and operation of National Highway Nos. 24 & 58 (Delhi-Meerut Expressway) in the States of NCT of Delhi and Uttar Pradesh.
(xxiii) S.O. 1871(E) published in Gazette of India dated the 30th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 24 (Moradabad-Bareilly Section) in the State of Uttar Pradesh.
(xxiv) S.O. 2082(E) published in Gazette of India dated the 26th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 75 (Jhansi-Khajuraho Section) in the State of Uttar Pradesh.
(xxv) S.O. 1697(E) published in Gazette of India dated the 19th July, 2010, making certain amendments in the Notification No. S.O. 939(E) dated 9th April, 2009.
(xxvi) S.O. 1377(E) published in Gazette of India dated the 10th June, 2010, making certain amendments in the Notification No. S.O. 2798(E) dated 3rd November, 2009.
(xxvii) S.O. 1707(E) published in Gazette of India dated the 19th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 24 (Moradabad-Bareilly Section) in the State of Uttar Pradesh.
(xxviii)S.O. 2058(E) published in Gazette of India dated the 23rd August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 2 (Varanasi-Aurangabad Section) in the State of Uttar Pradesh.
(xxix) S.O. 1700(E) published in Gazette of India dated the 19th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 24 (Moradabad-Bareilly Section) in the State of Uttar Pradesh.
(xxx) S.O. 1757(E) published in Gazette of India dated the 21st July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 112 (Bar-Bilara Section) in the State of Rajasthan.
(xxxi) S.O. 2307(E) published in Gazette of India dated the 17th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Surat-Dhaisar Section) in the State of Gujarat.
(xxxii) S.O. 2102(E) published in Gazette of India dated the 30th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8A (Ext.) (Kandla-Chandroda Section) in the State of Gujarat.
(xxxiii) S.O. 1807(E) published in Gazette of India dated the 23rd July, 2010, regarding acquisition of land for building, maintenance, management and operation of Vadodara-Mumbai Expressway Section in the State of Gujarat under NHDP Phase-VI.
(xxxiv)S.O. 2272(E) published in Gazette of India dated the 14th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 59 (Ahmedabad-Gujarat/MP Border Section) in the State of Gujarat.
(xxxv) S.O. 1708(E) published in Gazette of India dated the 19th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 59 (Ahmedabad-Gujarat/MP Border Section) in the State of Gujarat.
(xxxvi)S.O. 2253(E) published in Gazette of India dated the 13th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 59 (Ahmedabad-Gujarat/MP Border Section) in the State of Gujarat.
(xxxvii) S.O. 2558(E) published in Gazette of India dated the 13th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 12 (Deoli-Kota Section) (Package-I) in the State of Rajasthan.
(xxxviii) S.O. 2055(E) published in Gazette of India dated the 23rd August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8A (Samakhiyali-Gandhidham Section) in the State of Gujarat.
(xxxix) S.O. 2617(E) published in Gazette of India dated the 25th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 59 (Ahmedabad-Gujarat/MP Border Section) in the State of Gujarat.
(xl) S.O. 2222(E) published in Gazette of India dated the 10th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 12 (Deoli-Jhalawar Section) in the State of Rajasthan.
(xli) S.O. 2057(E) published in Gazette of India dated the 23rd August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 12 (Deoli-Jhalawar Section) in the State of Rajasthan.
(xlii) S.O. 2056(E) published in Gazette of India dated the 23rd August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 14 (Beawar Section) in the State of Rajasthan.
(xliii) S.O. 2111(E) published in Gazette of India dated the 30th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 59 (Ahmedabad-Gujarat/MP Border Section) in the State of Gujarat.
(xliv) S.O. 2060(E) published in Gazette of India dated the 23rd August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8A (Samakhiyali-Gandhidham Section) in the State of Gujarat.
(xlv) S.O. 2015(E) published in Gazette of India dated the 17th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Dhulia-Surat Section) in the State of Gujarat.
(xlvi) S.O. 2010(E) published in Gazette of India dated the 17th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Bharuch-Surat Section) in the State of Gujarat.
(xlvii) S.O. 1951(E) published in Gazette of India dated the 11th August, 2010, regarding acquisition of land for building, maintenance, management and operation of Vadodara-Mumbai Expressway Section in the State of Gujarat under NHDP Phase-VI.
(xlviii) S.O. 2131(E) published in Gazette of India dated the 31st August, 2010, containing corrigendum to the Notification No. S.O. 1545(E) (in Hindi version only) dated 25th June, 2010.
(xlix) S.O. 2241(E) published in Gazette of India dated the 13th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 14 (Sirohi Section) in the State of Rajasthan.
(l) S.O. 2382(E) published in Gazette of India dated the 30th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 11 (Jaipur-Reengus Section) in the State of Rajasthan.
(li) S.O. 1831(E) published in Gazette of India dated the 27th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 59 (Ahmedabad-Gujarat/MP Border Section) in the State of Gujarat.
(lii) S.O. 2077(E) published in Gazette of India dated the 26th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Dankuni-Kharagpur Section) in the State of West Bengal.
(liii) S.O. 1624(E) published in Gazette of India dated the 8th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 (Farakka-Raiganj Section) in the State of West Bengal.
(liv) S.O. 2046(E) published in Gazette of India dated the 20th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Ranchi-Rargaon Section) in the State of Jharkhand.
(lv) S.O. 1644(E) published in Gazette of India dated the 12th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 (Berhampore-Farakka Section) in the State of West Bengal.
(lvi) S.O. 1912(E) published in Gazette of India dated the 5th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 in the State of West Bengal.
(lvii) S.O. 2084(E) published in Gazette of India dated the 26th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 in the State of West Bengal.
(lviii) S.O. 1721(E) published in Gazette of India dated the 19th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 (Berhampore-Farakka Section) in the State of West Bengal.
(lix) S.O. 2127(E) published in Gazette of India dated the 31st August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Rargaon-Mahullia Section) in the State of Jharkhand.
(lx) S.O. 1829(E) published in Gazette of India dated the 27th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 (Barasat-Behrampur Section) in the State of West Bengal.
(lxi) S.O. 1711(E) published in Gazette of India dated the 19th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Barhi-Hazaribagh Section) in the State of Jharkhand.
(lxii) S.O. 1716(E) published in Gazette of India dated the 19th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 (Farakka-Raiganj Section) in the State of West Bengal.
(lxiii) S.O. 1719(E) published in Gazette of India dated the 19th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31D (including construction of by-passes) in the State of West Bengal.
(lxiv) S.O. 2132(E) published in Gazette of India dated the 31st August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 in the State of West Bengal.
(lxv) S.O. 2217(E) published in Gazette of India dated the 10th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Rargaon-Mahullia Section) in the State of Jharkhand.
(lxvi) S.O. 1718(E) published in Gazette of India dated the 19th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 (Farakka-Raiganj Section) in the State of West Bengal.
(lxvii) S.O. 1720(E) published in Gazette of India dated the 19th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31 (including construction of by-passes) in the State of West Bengal.
(lxviii) S.O. 1936(E) published in Gazette of India dated the 9th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Barhi-Hazaribagh Section) in the State of Jharkhand.
(lxix) S.O. 2133(E) published in Gazette of India dated the 31st August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (including construction of by-passes) in the State of West Bengal.
(lxx) S.O. 2335(E) published in Gazette of India dated the 23rd September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Ranchi-Rargaon Section) (including construction of by-passes) in the State of West Bengal.
(lxxi) S.O. 1722(E) published in Gazette of India dated the 19th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 (Berhampore-Farakka Section) in the State of West Bengal.
(lxxii) S.O. 2047(E) published in Gazette of India dated the 20th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Ranchi-Rargaon Section) in the State of Jharkhand.
(lxxiii) S.O. 2076(E) published in Gazette of India dated the 26th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31D in the State of West Bengal.
(lxxiv) S.O. 2462(E) published in Gazette of India dated the 8th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 30 (Patna-Bakhtiyarpur Section) in the State of Bihar.
(lxxv) S.O. 2543(E) published in Gazette of India dated the 12th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 (Farakka-Raiganj Section) in the State of West Bengal.
(lxxvi) S.O. 2384(E) published in Gazette of India dated the 30th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31 in the State of West Bengal.
(lxxvii) S.O. 1625(E) published in Gazette of India dated the 8th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31D in the State of West Bengal.
(lxxviii) S.O. 2085(E) published in Gazette of India dated the 26th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 in the State of West Bengal.
(lxxix) S.O. 1723(E) published in Gazette of India dated the 19th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 (Berhampore-Farakka Section) in the State of West Bengal.
(lxxx) S.O. 1626(E) published in Gazette of India dated the 8th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 (Berhampore-Farakka Section) in the State of West Bengal.
(lxxxi) S.O. 2083(E) published in Gazette of India dated the 26th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 in the State of West Bengal.
(lxxxii) S.O. 1935(E) published in Gazette of India dated the 9th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Ranchi-Rargaon Section) in the State of Jharkhand.
(lxxxiii) S.O. 1980(E) published in Gazette of India dated the 12th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Barhi-Indira Section) in the State of Jharkhand.
(lxxxiv) S.O. 2376(E) published in Gazette of India dated the 30th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Rargaon-Mahullia Section) in the State of Jharkhand.
(lxxxv) S.O. 1876(E) published in Gazette of India dated the 30th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 85 (Hajipur-Chhapra-Gopalganj Section) in the State of Bihar.
(lxxxvi) S.O. 2078(E) published in Gazette of India dated the 26th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 (Farakka-Raiganj Section) in the State of West Bengal.
(lxxxvii) S.O. 2383(E) published in Gazette of India dated the 30th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Ranchi-Rargaon Section) in the State of Jharkhand.
(lxxxviii) S.O. 1934(E) published in Gazette of India dated the 9th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Govindpur-Bankheta Section) in the State of Jharkhand.
(lxxxix) S.O. 1287(E) published in Gazette of India dated the 1st June, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31 in the State of West Bengal.
(xc) S.O. 2304(E) published in Gazette of India dated the 17th September, 2010, authorising the District Land Acquisition Officer, Ranchi, Jharkhand, as the competent authority to acquire land for building, maintenance, management and operation of National Highway No. 75 in the State of Jharkhand.
(xci) S.O. 2129(E) published in Gazette of India dated the 31st August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 31 in the State of West Bengal.
(xcii) S.O. 1911(E) published in Gazette of India dated the 5th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 34 (Farakka-Raiganj Section) in the State of West Bengal.
(xciii) S.O. 1594(E) published in Gazette of India dated the 6th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 33 (Govindpur-Bankheta Section) in the State of Jharkhand.
(xciv) S.O. 2334(E) published in Gazette of India dated the 23rd September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 2 (Varanasi-Aurangabad Section) in the State of Bihar.
(xcv) S.O. 2020(E) published in Gazette of India dated the 17th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 12 (Deoli-Jhalawar Section) in the State of Rajasthan.
(xcvi) S.O. 1477(E) published in Gazette of India dated the 18th June, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 11 (Jaipur-Reengus Section) in the State of Rajasthan.
(xcvii) S.O. 2248(E) published in Gazette of India dated the 13th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 59 (Ahmedabad-Gujarat/MP Border Section) in the State of Gujarat.
(xcviii) S.O. 2246(E) published in Gazette of India dated the 13th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8A (Mundra Village Chandroda Section) in the State of Gujarat.
(xcix) S.O. 2306(E) published in Gazette of India dated the 17th September, 2010, making certain amendments in the Notification No. S.O. 2989(E) dated 24th November, 2009.
(c) S.O. 2250(E) published in Gazette of India dated the 13th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Surat-Dahisar Section) in the State of Gujarat.
(ci) S.O. 2101(E) published in Gazette of India dated the 30th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8A (Ext.) (Surat-Dahisar Section) in the State of Gujarat.
(cii) S.O. 2014(E) published in Gazette of India dated the 17th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Surat-Hazira Section) in the State of Gujarat.
(ciii) S.O. 2619(E) published in Gazette of India dated the 25th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 59 (Ahmedabad-Gujarat/MP Border Section) in the State of Gujarat.
(civ) S.O. 1836(E), S.O. 1837(E) and S.O. 1838(E) published in Gazette of India dated the 27th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 14 in the State of Rajasthan.
(cv) S.O. 2018(E) published in Gazette of India dated the 17th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Bharuch-Surat Section) in the State of Gujarat.
(cvi) S.O. 2252(E) published in Gazette of India dated the 13th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 59 (Ahmedabad-Gujarat/MP Border Section) in the State of Gujarat.
(cvii) S.O. 1545(E) published in Gazette of India dated the 25th June, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (Dhulia-Surat Section) to (on Surat-Hazira Section) in the State of Gujarat.
(cviii) S.O. 2587(E) published in Gazette of India dated the 19th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 65 (Fatehpur-Ambala Section) in the State of Rajasthan.
(cix) S.O. 2061(E) published in Gazette of India dated the 23rd August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8A (Extension) (Kandla-Chandroda Section) in the State of Gujarat.
(cx) S.O. 2017(E) published in Gazette of India dated the 17th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 8 (Ahmedabad-Vadodara Section) in the State of Gujarat.
(cxi) S.O. 1627(E) published in Gazette of India dated the 8th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 6 (on Gujarat/Maharashtra Border) (including construction of Vyara and Bajipura bypass) in the State of Gujarat.
(cxii) S.O. 1536(E) published in Gazette of India dated the 25th June, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 59 (Ahmedabad-Gujarat/MP Border Section) in the State of Gujarat.
(cxiii) S.O. 2267(E) published in Gazette of India dated the 14th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 59 (Ahmedabad-Gujarat/MP Border Section) in the State of Gujarat.
(cxiv) S.O. 2618(E) published in Gazette of India dated the 25th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 59 (Ahmedabad-Gujarat/MP Border Section) in the State of Gujarat.
(cxv) S.O. 1832(E) published in Gazette of India dated the 27th July, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 59 (Ahmedabad-Gujarat/MP Border Section) in the State of Gujarat.
(cxvi) S.O. 1913(E) published in Gazette of India dated the 5th August, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 11 (Jaipur-Reengus Section) in the State of Gujarat.
(cxvii) S.O. 2232(E) published in Gazette of India dated the 13th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 26(B) (Chhindwara Bypass Section) in the State of Madhya Pradesh.
(cxviii) S.O. 2233(E) published in Gazette of India dated the 13th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 26(B) (Umaranala to Madhya Pradesh/Maharashtra State Border Section) in the State of Madhya Pradesh.
(cxix) S.O. 2238(E) published in Gazette of India dated the 13th September, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 26(B) (Umaranala to Madhya Pradesh/Maharashtra State Border Section) in the State of Madhya Pradesh.
(cxx) S.O. 2556(E) published in Gazette of India dated the 13th October, 2010, regarding acquisition of land for building, maintenance, management and operation of National Highway No. 69A (Betul/Chhindwara District Border to Chhindwara Section) in the State of Madhya Pradesh.
(Placed in Library, See No. LT 3316/15/10) … (Interruptions)