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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(3) in The Assam Highway Act, 1989

(3)Where it is decided to levy, a betterment tax in respect of any area, the Board shall cause the decision to be notified in the Official Gazette and shall also secure further publicity to the notification in the manner prescribed under subsection (4) of Section 11.