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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(3) in Assam State Capital Region Development Authority Act, 2017

(3)After considering all objections, suggestions and representations that may have been received by the Authority, the Authority shall finally prepare the Regional Plan.Provided that the Authority may examine any Draft Plan of the Schedule land already prepared and may adopt this Draft Plan with such modification/correction as Authority may consider necessary as per regulation framed for such adoption.