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[Cites 0, Cited by 0] [Section 95(2)] [Section 95] [Entire Act]

State of Assam - Subsection

Section 95(2)(b) in Guwahati Metropolitan Development Authority Act, 1985

(b)until the expiry of two months after notice in writing has been given to the person to be sued, clearly stating the cause of action, and the nature of relief sough, etc.