Section 59 in Assam Town and Country Planning Act, 1959
59. Power of Authority to institute proceedings, etc., and to take legal advice.
- The Authority shall subject to rules framed under this Act have powers to -(a)institute, defend or withdraw from legal proceedings under this Act;(b)compound any offence against this Act, before the matter is referred to the court ;(c)admit compromise, or withdraw any claim made under this Act and(d)obtain such legal advice and assistance as it may from time to time think necessary or expedient to obtain for any of the purposes, referred to in the foregoing clauses of this section for securing the lawful exercise or discharge of any power or duty vested in or imposed upon the Authority or any officer or servant or the Authority.
