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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2) in Control of National Highways Land and Traffic) Act, 2002

(2)Any Court, convicting a person under sub-section (1),may make an order for evicting that person from such occupied highway land summarily and he shall be liable to such eviction without prejudice to any other action that may be taken against him.