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 59] [Entire Act] State of Assam - Subsection Section 59(3) in Guwahati Metropolitan Development Authority Act, 1985 (3)Nothing in this section shall, however debar the State Government or the Authority from compulsory acquiring any land without prior private negotiation.
