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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(9) in The National Highways Rules, 1957

(9)No original work on any national highway shall be commenced by the executing agency until technical approval and financial sanction thereon has been accorded by the appropriate sanctioning authority:Provided that in case of work arising out of emergency such as flood, earthquake or any other force majeure , the commencement of which cannot be postponed, maybe commenced immediately but the executing agency shall immediately report to the Central Government the nature of the emergency and the approximate expenditure involved.