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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Assam - Subsection

Section 40(2) in Assam Town and Country Planning Act, 1959

(2)If within six months of the service of the notice under sub-section (1) the land is not purchased or acquisition proceedings are not started, the scheme, in so far as that land is concerned, shall be deemed to have been withdrawn and all notices and orders in that connection shall lapse.