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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(3)(i) in The Assam Highway Act, 1989

(i)unless the claiming satisfies the officer making the award that proposals for the development of the land, which at the date of application under sub-section (2) of Section 14 were immediately practicable, or would have been practicable on that date if this Act had not been passed, were prevented or injuriously affected by the restrictions imposed under this Act and that there was demand for such development, or