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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Assam - Subsection

Section 46(1) in The Assam Highway Act, 1989

(1)When a survey has been ordered under Section 45, the Survey Officer appointment for the purpose shall publish a notification in the Official Gazette inviting all persons having or claiming to have any interest on the lands adjoining the highway or its boundaries of which the survey has been ordered, to attend either in person or by agent at a specified place and time and from time thereafter when called upon for the purpose of pointing out the boundaries and supplying information in connection there with.