9. Right to enter into the land vested in the Government.
- Where the land has vested in the State Government under sub-section (2) of section 7, it shall be lawful for any person authorised by the State Government in this behalf, to enter and do other acts necessary upon the land for carrying out the building, maintenance, management or operation of a highway, any other road, or a part thereof, or any other work connected therewith.
