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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Chattisgarh - Subsection

Section 19(1) in Chhattisgarh State Rajmarg Adhiniyam, 2003

(1)At any time, on the application of the Highway Authority, the State Government may arrange land within the provision of the Land Acquisition Act 1894 (Central Act 1 of 1894), as amended from time to time.