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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Assam - Subsection

Section 116(2) in Guwahati Metropolitan Development Authority Act, 1985

(2)If in, or in connection with, the exercise of its powers and discharge of its functions by the Authority, any dispute arises between the Authority, the local Authority and the State Government, the decision of the of the Government on such dispute shall be final.