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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Assam - Subsection

Section 66(1) in Guwahati Metropolitan Development Authority Act, 1985

(1)The owner of any land which is to be acquired for purpose of a scheme may, at any time after the sanction of the scheme by the Government, by a written notice to the Authority in the prescribed manner, call upon it to acquire or purchase the land in so far as the land is to be acquired by the State Government or the Authority.