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[Cites 0, Cited by 0] [Section 8B(4)] [Section 8B] [Entire Act]

State of Assam - Subsection

Section 8B(4)(b) in Assam Town and Country Planning Act, 1959

(b)has so flagrantly abused in any manner his position as a member of the Authority as to render his continuance detrimental to the public interest;