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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Assam - Subsection

Section 35(3) in Assam Industrial Infrastructure Development Corporation Act, 1990

(3)All expenses incurred by the Corporation or the agency employed by it in providing the amenity or carrying out the development together with interest, at such rate as the State Government may be order fix, from the date when demand for the expenses is made until payment, shall be recoverable by the Corporation from the owner.