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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(iii) in The Assam Embankment and Drainage Act, 1953

(iii)The Deputy Commissioner or the Embankment Officer may, by notice, require any person who constructs or alters any embankment or drain in contravention of the provisions of sub- section (ii) above to remove the same within a reasonable time to be specified in the notice.