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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Assam - Subsection

Section 35(2) in The Assam Highway Act, 1989

(2)A person who has exercise his option under sub-section (1) may at any time after giving six months notice of his intention so to do, redeem the charge of paying the assessed amount of betterment tax or such part of its as may have been outstanding against him at the time he executed the agreement under sub-section (1).