Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52] [Entire Act] State of Assam - Subsection Section 52(2) in The Assam Highway Act, 1989 (2)The plaintiff in such suit shall join as parties to it all persons including the highway authority (where such authority is itself the plaintiff) whom he has reason to believe to be interested in the boundary which is the subject of the suit.
