Section 31(2) in Assam Industrial Infrastructure Development Corporation Act, 1990
(2)The State Government may, by notification published in the official Gazette, declare that such of the provisions of the Assam Town and Country Planning Act, 1959 shall not apply to the premises belonging or vested in the Corporation or to any industrial area, industrial estate, growth center or commercial estate for a period of ten years from the date of commencement of this
