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Ministry of Road Transport and Highway Notified to Acquire the Land for Purpose of Widening the Road from Pamarru to Digamarru
Ministry of Road Transport and Highways notified to exercise their power under section 3 (A) of the National Highway Act 1956.
Under section 3A the power to acquire the land by the Central Government is only happens when it is satisfied that the land is used for the public welfare that is for building maintaining managing or operation of Highway or a part of it according to this section the notification should be in the official gadget and should declare what all the parts of the land they want to acquire and the authority shell give the notification in two newspapers and from which one of them should be in the local language.
Centre Government been satisfied for the public purpose to acquire the land for purpose of widening the road of two lanes into four lanes and for the maintenance management and operation of national highway number 165 that is from Pamarru to Digamarru.
Which is about 61.70 Km district of Krishna which is present in the state of Andhra Pradesh.
If any person is owner of the land within 21 days of the date of publication of this notification should be issued his objection of such use of his land to the officer under of section 3 C of the National Highway Act.
And the objection shall give to the authority that is joint collector of Krishna District in writing and the authorities shall give an opportunity to be either in person or by legal prosecutor if any as the competent authority things necessary by order header allow disallowed the objections.
The order made by the competent authority that is joint collector will be final under section 3C.
The land that is to be acquired in given in the notification, most of the land is private and wet landscape.
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