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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Assam - Subsection

Section 47(2) in The Assam Highway Act, 1989

(2)The highways authority shall on receipt of such special notice take such steps as may be deemed necessary to watch the survey proceedings and to make representation ton the Survey Officer whenever it has reason to believe that the interests of the highway are being or likely to be adversely affected.