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[Cites 0, Cited by 1] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1) in Control of National Highways Land and Traffic) Act, 2002

(1)All lands forming parts of a Highway which vest in the Central Government or which do not already vest in the Central Government but have been acquired for the purpose of Highway shall,for the purposes of this Act, and other Central Acts, be deemed to be the property of the Central Government as owner thereof.