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[Cites 0, Cited by 3] [Entire Act]

State of Assam - Section

Section 34 in Assam Town and Country Planning Act, 1959

34. Disposing of land.

- Subject to the rules made under this Act [.....], the Authority may retain, lease, exchange or otherwise, transfer any land acquired by it under this Act.Provided that in case of lease or transfer the owner will get first priority, if due to acquisition he becomes landless.