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 30] [Entire Act]

State of Assam - Subsection

Section 30(4) in The Assam Highway Act, 1989

(4)If at the expiration of three months from the date of application no order in writing has been passed by the Board, permission shall be deemed to have been given without the imposition of any conditions:Provided, however that no such automatic grant of permission shall be presumed if the application is for the laying-out of any means of access towards the adjacent highway.