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[Cites 0, Cited by 0] [Section 323(1)] [Section 323] [Entire Act]

State of Assam - Subsection

Section 323(1)(a) in Gauhati Municipal Corporation Act, 1971

(a)The acquisition under the Land Requisition and Acquisition Act, 1948, by agreement or otherwise of any property necessary for or affected by the execution of the scheme;