Section 13 in The National Highways Authority of India Act, 1988
13. [ Compulsory acquisition of land for the Authority. [Section 13 substituted by Act 16 of 1997, Section 6 (w.r.e.f. 24.1.1997).]
- Any land required by the Authority for discharging its functions under this Act shall be deemed to be land needed for a public purpose and such land may be acquired for the Authority under the provisions of the National Highways Act, 1956.]
