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[Cites 0, Cited by 2] [Section 9(2)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2)(a) in The National Highways Act, 1956

(a)the manner in which, and the conditions subject to which, any function in relation to the development or maintenance of a national highway or any part thereof may be exercised by the State Government or any officer or authority subordinate to the Central Government or the State Government;