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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(3) in The Assam Highway Act, 1989

(3)If the encroachment is not removed by the person or has representative within the time limit prescribed in the notice and no valid cause is shown by him for non-compliance, the highway, authority or the authorised official may prosecute him before the appropriate magistrate for his having made or caused the encroachment and for his failure to remove it within the prescribed time.