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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Assam - Subsection

Section 42(3) in The Assam Highway Act, 1989

(3)The highway authority shall finalise its proposal to close down by highway or part of it after considering the objections, if any, received within the specified time, and shall submit the final proposal to the State Government for approval together with such objections, as any have been received against the proposal.