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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(3) in The Assam Highway Act, 1989

(3)The State Government while directing the transfer of control of such village road or tack to any highway authority, may determine whether any, and if so what portion of the cost of repair which the highway authority may incur shall be recovered from the landlord or the proprietor in discharge of his obligation to maintain the road or track.