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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(18) in Guwahati Metropolitan Development Authority Act, 1985

(18)"Open space" means any land whether enclosed or not on which not more than one-twentieth part is covered with building and the reminder has been laid out as a public garden or used for purpose of recreation or lies waste and unoccupied.