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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Assam - Subsection

Section 30(2)(a) in Assam Industrial Infrastructure Development Corporation Act, 1990

(a)The State Government shall appoint an officer of the Corporation who is holding or has held office whether under the Government or the Corporation which in the opining of the Sate Government is not lower in rank than that of a Deputy Collector or an Executive Engineer to be the Estate Officer for the purposes of the aforesaid Act and one or more officers may be appointed as Estate Officers for different areas or for the same area;