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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Assam - Subsection

Section 47(4) in Guwahati Metropolitan Development Authority Act, 1985

(4)Where any person aggrieved by an award made under sub-section (2) makes an application requiring the matter to be referred to the Court, the Collector shall refer the matter to the decision of the Court.