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[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

State of Assam - Subsection

Section 122(2)(vii) in Guwahati Metropolitan Development Authority Act, 1985

(vii)All matters pertaining to land acquisition including procedure and making of awards, compensation and the possession of land by the Authority in ordinary and emergent cases.