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State of Assam - Section

Section 60 in The Assam Highway Act, 1989

60. Duties of village official to report to highway authority.

- Every village headman, village accountant village watchmen or other village official by whatever name called, shall forthwith inform the nearest police station of the nearest highway authority or any officer of the highway authority whenever he becomes aware that any survey marks showing the building or control lines determined in respect of a highway has been destroyed, damage removed, displaced of otherwise tempered with or that any damage to any highway or encroachment on any highway land has been made.