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

State of Assam - Subsection

Section 42(9) in The Assam Highway Act, 1989

(9)Where compensation is payable under sub-section (7), the claimant shall, within 3 months of the closing of the highway or part, make to the State Government his claim for compensation, and such claim shall be disposed of in accordance with the provision of sub-section of in accordance with the provision of sub-section (3) of Section 17 and sub-section (1) of Section 18.