Section 34 in Assam Industrial Infrastructure Development Corporation Act, 1990
34. Disposal of Land by the Corporation.
- Subject to any direction given by the State Government the Corporation may dispose of any such land vested in the Corporation under Section 32 or place at its disposal under Section 33 or acquired by it by agreement to such person in such manner and subject to such terms and conditions as it considers expedient for serving the purposes of this Act.Chapter-VII Supplementary and Miscellaneous Provisions
