Section 26(8)(b) in Control of National Highways Land and Traffic) Act, 2002

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Union of India - Subsection

Section 26(8)(b) in Control of National Highways Land and Traffic) Act, 2002

(b)the safety of any structure forming part of the Highway, and no notice can be served on the person responsible for such unauthorised occupation under this section without undue delay owing to his absence or for any other reason, the Highway Administration or the officer authorised by such Administration may make such construction including alteration of any construction as may be feasible at the prescribed cost necessary for the safety referred to in clause (a) or clause (b) or have such unauthorised occupation removed in the manner specified in sub-section (7).

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Union of India - Subsection

Section 26(8)(b) in Control of National Highways Land and Traffic) Act, 2002