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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(1) in The Assam Highway Act, 1989

(1)The State Government may, by notification in the Official Gazette, appoint any person, either by name or by virtue of his office, to be the highway authority for all highway in the State or for all the highways in such part of the State or for such particular highway or highways in the State and subject to such conditions and limitation as may be specified in the notification.