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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Assam - Subsection

Section 30(3)(a) in The Assam Highway Act, 1989

(a)grant the necessary permission, with or without such reasonable conditions as may be specified in the order, if the proposal of the applicant is not inconsistent with the layout of the area planned or contemplated, and is otherwise unobjectionable, or