Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 101 in Guwahati Metropolitan Development Authority Act, 1985 101. Orders under the Act, not to be questions in the court. - No order made in exercise of any power conferred by or under this Act shall be called in question in any court except as provided in this Act.
