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[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

State of Assam - Subsection

Section 122(2)(xvi) in Guwahati Metropolitan Development Authority Act, 1985

(xvi)All rules made this section shall be laid for not less than fifteen days before the Assam Legislative Assembly as soon as possible, after they are made and shall be subject to such modification as the Legislative Assembly may make during the session immediately following.