Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 69(5)] [Section 69] [Entire Act]

State of Assam - Subsection

Section 69(5)(i) in Guwahati Metropolitan Development Authority Act, 1985

(i)For the purpose of providing and maintaining any amenity, the Authority may also levy such fees as it may consider necessary which shall be in addition to any fee for the time being leviable under this Act any other law in force, in respect of any land or building on the transferee or occupier thereof.