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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Assam - Subsection

Section 44(1)(b) in Assam Town and Country Planning Act, 1959

(b)to decide and hear appeals in respect of such other matters and exercise such other powers as may be entrusted to and conferred upon it by the State Government in accordance with the provisions of this Act.