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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(3) in The Assam Highway Act, 1989

(3)On receipt of such application, the highway authority after making such enquiries as it may consider necessary, shall by order in writing either ;
(a)grant the permission, subject to sub-reasonable conditions, if any, as may be specified in the order, or
(b)refuse to grant such permission.