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 57] [Entire Act] State of Assam - Subsection Section 57(3) in Guwahati Metropolitan Development Authority Act, 1985 (3)The owner of the lands will also be entitled to the reasonable cost of development, if any made during the period.
