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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Assam - Subsection

Section 57(2)(c) in Assam State Capital Region Development Authority Act, 2017

(c)for the purpose of carrying out any development which has been carried out by the Authority and for the purpose of realizing properties, funds and dues referred to in clause (a) the functions of the Authority shall be discharged by the State Government.