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[Cites 0, Cited by 0] [Section 11(6)] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(6)(b) in State of Nagaland Act, 1962

(b)consider all objections and suggestions which may have been received by it before the date so specified, and for the purpose of such consideration hold one or more public sittings at such place or places as it may think fit;