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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(1) in Guwahati Metropolitan Development Authority Act, 1985

(1)The State Government may, by notification in the Official Gazette, declare the area covered by the Guwahati Municipal Corporation Area and any other areas contiguous to the Guwahati Municipal Corporation Area, to be the Guwahati Metropolitan Area for the purposes of this Act.