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 69] [Entire Act] State of Assam - Subsection Section 69(4) in Guwahati Metropolitan Development Authority Act, 1985 (4)The state Government may, by rules, provide for the exemption from the levy of development fees on any development or charge of any use of any land specified in the rules.
