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[Cites 0, Cited by 0] [Section 25(8)] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(8)(b) in Guwahati Metropolitan Development Authority Act, 1985

(b)submit the proposals for development together with the objections raised by the Authority to the State Government for decision. When proposals and objections have been submitted, no development shall be undertaken until the State Government has finally decided on the matter.