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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(2) in Guwahati Metropolitan Development Authority Act, 1985

(2)The Guwahati Metropolitan Development Authority may also undertake any works or schemes in the Guwahati Metropolitan Area or as may be directed by the State Government and may incur such expenditure as may necessary for the execution of such work of scheme.