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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Assam - Subsection

Section 42(7) in The Assam Highway Act, 1989

(7)Whenever any highway or any part there of has been so close reasonable compensation shall be paid to every persons who was entitled otherwise than as a mere or member of the public to use such highway part as a means of access to or from his property and has suffered damage for such closing.