(8)Save in exceptional cases, where acquisition of land is necessary for the execution of any work referred to in sub-rules (1) and (2),sanction to such work shall not be accorded by the Central Government or, as the case may be, by the executing agency, unless such acquisition has been given effect to, or on acquisition of such section of land which in the opinion of the Central Government or the executing agency as the case may be would facilitate traffic even if work is completed on such section of land.
