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] [Section 11] [Entire Act] State of Assam - Subsection Section 11(5) in The Assam Highway Act, 1989 (5)All objections received within the prescribed period shall be taken into account by the highway authority before finalising its proposal for submission to the State Government.
