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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(1) in Assam State Capital Region Development Authority Act, 2017

(1)The betterment charge levied under this Act shall be payable in such number of installments and each installment shall be payable at such time and In such manner as may be fixed by rules.