Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 304] [Section 3G] [Entire Act] Union of India - Subsection Section 3G(1) in The National Highways Act, 1956 (1)Where any land is acquired under this Act, there shall be paid an amount which shall be determined by an order of the competent authority.
