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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Assam - Subsection

Section 43(2) in Assam Town and Country Planning Act, 1959

(2)The person or persons appointed by the State Government as Appellate Authority shall have the qualification of a District Judge, [or of becoming a member of the Assam Board of Revenue constituted under the Assam Board of Revenue Act 1962, (Assam Act XXI of 1962)]. The appointment shall be on such terms and conditions as the State Government may decide.