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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Assam - Subsection

Section 24(3) in The Assam Highway Act, 1989

(3)All such lands taken over by the highway authority as a result of the notification issued under section (I) as are not already deemed to be State Government property, shall be so deemed for purposes of Chapter' V, and the provisions of that Chapter shall apply fully to such land.