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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Assam - Subsection

Section 45(2) in Guwahati Metropolitan Development Authority Act, 1985

(2)The State Government may, if satisfied that it is urgently necessary in the public interest to empower the Authority to enter on such land for the purpose of executing any of such work, direct the Authority by notification to take possession of the land.