Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act] State of Assam - Subsection Section 73(2)(viii) in Assam Town and Country Planning Act, 1959 (viii)The delegation of powers to and the duties that shall be discharged by the Director and the matters on which and the manner in which he shall be consulted.