The National Highways Act, 1956

[Act No. 48 of 1956]

[11th September, 1956.]

Contents
Title	The National Highways Act, 1956
Sections	Chaptericulars
1.	Short title, extent and commencement
2.	Declaration of certain highways to be national highways
3.	Definitions
3A.	Power to acquire land, etc
3B.	Power to enter for survey, etc
3C.	Hearing of objections
3D.	Declaration of acquisition
3E.	Power to take possession
3F.	Right to enter into the land where land has vested in the Central Government
3G.	Determination of amount payable as compensation
3H.	Deposit and payment of amount
3I.	Competent authority to have certain powers of civil court
3J.	Land Acquisition Act 1 of 1894 not to apply
4.	National highways to vest in the Union
5.	Responsibility for development and maintenance of national highways
6.	Power to issue directions
7.	Fees for services or benefits rendered on national highways
8.	[Omitted.]
8A.	Power of Central Government to enter into agreements for development and maintenance of national highways
8B.	Punishment for mischief by injury to national highway
9.	Power to make rules
10.	Laying of notifications, rules, etc., before Parliament
The Schedule	National Highways