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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Assam - Subsection

Section 37(3) in Assam Industrial Infrastructure Development Corporation Act, 1990

(3)After a requisition under sub-section (2) has been complied with, the Corporation or the officer empowered as aforesaid may depute by a written order, a police officer or an officer, or employee of the Corporation to watch the place in order to ensure that the erection of the building is not continued.