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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Assam - Subsection Section 7(b) in Assam Town and Country Planning Act, 1959 (b)has to flagrantly abused in any manner his position as a member of the Council as to render his continuance detrimental to the public interest:
