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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(2) in The Assam Highway Act, 1989

(2)The distance between the middle of a highway and the building line or that between the building line and the control line, which shall be fixed with due regard to the requirement of safety and convenience for traffic and of public health and welfare, may vary in different portions of the highway according to local conditions.