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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(11) in Central Road Fund (State Roads) Rules, 2014

(11)The estimates for land acquisition shall not be considered except for items referred to clause (iv) of sub-rule (1) of rule 6 and the executive agency shall render a certificate to the effect that land is available for road development and is in its possession and removing of utilities, if any, has been completed.