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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(1) in The Assam Highway Act, 1989

(1)The highway authority may of the its own accord or if expressly requested by the competent authority shall, subject to the other provisions of this Act and subject to such rules as may be framed by the State Government for this purpose, prepare and submit to the competent authority for sanction, detailed scheme for the construction of a new highway or the improvements of or repairs to an existing one.