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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Assam - Subsection

Section 30(8) in The Assam Highway Act, 1989

(8)Any person feeling aggrieved by an order issued by the Board under sub-section (3) sanctioning any proposal subject to conditions or rejecting it, may, within three months of the dale of the order of the Board, prefer any appeal to the State Government whose order in the matter shall be final.