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[Cites 0, Cited by 0] [Section 125(1)] [Section 125] [Entire Act]

State of Assam - Subsection

Section 125(1)(f) in Guwahati Metropolitan Development Authority Act, 1985

(f)all the powers and duties which may, under the provisions of this Act or any other Act or any rule, regulation, bye-law order or notification made thereupon, be exercised or performed by the Guwahati Development Authority shall be exercised or performed by the Guwahati Metropolitan Development Authority The State Government shall before the dissolution of the Guwahati Development Authority, constitute the Guwahati Metropolitan Development Authority in accordance with the provisions of this Act.