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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Assam - Subsection

Section 43(1) in The Assam Highway Act, 1989

(1)Notwithstanding anything contained in any other enactment for the time being in force, no person other than a highway authority or its authorised agent shall construct or carry any cable wire pipe, drain sewer or channel of any kind through, across under or over any highway, except with the specific consent of the highway authority.