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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(1)(xi) in Assam Town and Country Planning Act, 1959

(xi)Such member of representatives of Local Authorities falling within the area as may Be covered by the Master Plan not exceeding two as may be co-opted by the Council by notification, Published in the official Gazette.