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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(1) in Guwahati Metropolitan Development Authority Act, 1985

(1)As soon as may be, after the commencement of this Act, the State Government shall be notification in the Official Gazette, constitute for the purposes of this Act, an Authority to be called "The Guwahati Metropolitan Development Authority" (hereinafter referred to as the Authority) with jurisdiction over the Guwahati Metropolitan Area.