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[Cites 0, Cited by 0] [Section 8F] [Entire Act]

State of Assam - Subsection

Section 8F(2) in Assam Town and Country Planning Act, 1959

(2)Any person associated with it by the Authority under sub-section (1) for any purpose shall have a right to take part in the discussions of the Authority relevant to that purpose but shall not have a right to vote at a meeting and shall not be a member for any other purpose.