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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Assam - Subsection

Section 29(5) in The Assam Highway Act, 1989

(5)The layout plan so prepared shall be deposited by the Board with the principal Revenue Officer of the district in which such area is located and also in its own office and in the office of the highway authority concerned, and the plan so deposited shall be available for inspection by the public free of charges at all reasonable times.