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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Assam - Subsection

Section 31(2) in The Assam Highway Act, 1989

(2)Such area, as may be acquired under sub-section (1), shall be property laid out by the Board, the necessary improvement effected and sites assigned, sold or leased to the public for a specified period not exceeding 90 years for construction according to approved plans.