Section 99 in Assam Urban Water Supply and Sewerage Board Act, 1985
99. The Board to be a Local Authority under central Act I of 1894 and central Act 19 of 1914.
- The Board shall be deemed to be a local authority for the purposes of the Land Acquisition Act 1894 (Central Act 1 of 1894) and the Local Authorities Loans Act, 1914 (Central Act IX of 1914).
