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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Assam - Subsection

Section 39(1) in The Assam Highway Act, 1989

(1)If at any time it appear to a highway authority that any highway in its charge or any portion there of is or has been rendered unsafe for vehicular or pedestrian traffic by reasons of damage or otherwise, it may, subject to such rules as may be prescribed in this behalf either close the highway or the portion of, it to all traffic or to any class of traffic, or regulate the number and speed of vehicles using the highway.