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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(3) in Assam State Capital Region Development Authority Act, 2017

(3)No betterment contribution shall be payable by the Government, the Authority or other local authority in respect of any land which is the property of the Government, the Authority or other local authority or by any public institution in respect of any land belonging to such Institution.