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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Assam - Subsection

Section 49(3) in Guwahati Metropolitan Development Authority Act, 1985

(3)If any action proposed to be taken under sub-section (1) if this section by the Authority is questioned, the matter shall be referred to the State Government or any Officer authorised by the State Government in this behalf; and the decision of the State Government or of the Officer, as the case may be, shall be final and binding on all persons.