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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(2)(m) in Guwahati Metropolitan Development Authority Act, 1985

(m)the suspension, to the extent necessary for the proper carrying out of the scheme, of any rule, bye-laws, regulations, notifications or order made or issued under ant Act of the State Legislature or any of the Acts which the State Legislature is competent to amend;