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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Assam - Subsection

Section 35(4) in Guwahati Metropolitan Development Authority Act, 1985

(4)Save as provided in this Act, the Authority, the officer of the State Government or the local authority shall, not undertake or carry out any development of land in any area which is not a development area.