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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in Control of National Highways Land and Traffic) Act, 2002

(3)The permission granted under sub-section (2) shall specify therein
(i)the time up to which the permission is granted;
(ii)the purpose of such permission;
(iii)the portion of the Highway in respect of which the permission has been granted, and shall be accompanied with a plan or sketch of such portion of Highway.