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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Assam - Subsection

Section 30(1) in Assam Industrial Infrastructure Development Corporation Act, 1990

(1)The State Government may, by notification, provide that from such date as is stated therein, the Assam Public Premises (Eviction of Unauthorized Occupants) Act, 1971, shall, subject to the provisions of sub-section (2), apply to the premises belonging to vesting in or leased by the Corporation.