Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Assam - Subsection

Section 42(8) in The Assam Highway Act, 1989

(8)Where an alternative route has been provided or is already in existence the amount of compensation payable to any person under sub-section (7) shall, in no case exceed the cost, of laying a new means of access from his property to such alternative route.