Section 46 in Assam Industrial Infrastructure Development Corporation Act, 1990
46. Transfer of existing areas, estates and centres to the Corporation.
- The State Government may by notification on and subject to such terms and conditions as may be specified therein, place any industrial area or industrial estate, commercial estate, growth center established prior to the date of commencement of this Act, shall apply to such industrial area, industrial estate, commercial estate and growth center as if the industrial areas were declared and the industrial estate, commercial estate and growth center were established under this Act.
