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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Assam - Subsection

Section 42(7) in Guwahati Metropolitan Development Authority Act, 1985

(7)The Authority, the Officer of the State Government, or the local authority, as the case may be, shall thereafter submit the modified scheme to the State Government for sanction. The modified scheme shall be published after sanction in the manner as prescribed for the original scheme.