Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 19 in The Assam Highway Act, 1989 19. Highway lands to be deemed State Government property. - All lands forming part of a highway which do not already vest in the State Government shall for the purposes of this chapter, be deemed to be State Government property.
