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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(d) in The National Highways Rules, 1957

(d)[ executing agency means, [Substituted by Section O. 496(E), dated 10.8.1986 (w.e.f. 20.8.1986).]
(i)in the case of a Union territory, the administrator thereof to whom the functions of the Central Government in relation to the execution of works pertaining to national highways are delegated under article 239 of the Constitution; and ]