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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Assam - Subsection

Section 73(2)(ix) in Assam Town and Country Planning Act, 1959

(ix)Matters other than those referred to in foregoing clauses which are expressly or by implication requires or allowed by this Act to be prescribed by rules.