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[Cites 0, Cited by 0] [Section 121(2)] [Section 121] [Entire Act]

State of Assam - Subsection

Section 121(2)(a) in Guwahati Metropolitan Development Authority Act, 1985

(a)When permission for development in respect of any land has been obtained under this Act such development shall not be deemed to be unlawfully undertake or carried out by reason of only of the fact that permission, approval of sanction required under any other law for such development has not been obtained.