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State of Assam - Section

Section 48 in The Assam Highway Act, 1989

48. Power of Survey Officer to determine and record undisputed boundary.

(1)The Survey Officer shall have power to determined and record as undisputed any boundary in respect of which no dispute is brought to this notice.
(2)Notice of every decision of the Survey Officer under subsection (1) shall be given in the prescribed manner to the registered holders of the land the boundaries of which may be affected by the decision and also to the highway authority concerned.