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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Assam - Subsection

Section 30(2) in The Assam Highway Act, 1989

(2)Every person willing to construct or reconstruct any structure or to layout any means of access in that area shall apply to the Board for permission in such form and with such details and plans and together with such fees, if any as may be prescribed by the Board.