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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(8) in The Assam Highway Act, 1989

(8)In determining the standard width, the highway authority and the State Government shall take into account the requirements of public health and welfare, safety and convenience for all classes to traffic, including pedestrians and cyclists likely to use the highway.