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[Cites 0, Cited by 0] [Section 8C] [Entire Act]

State of Assam - Subsection

Section 8C(2) in Assam Town and Country Planning Act, 1959

(2)The Chairman or any member may resign his membership of the Authority by giving notice in writing to the State Government and on the resignation being accepted by the State Government, he shall cease to be a member of the Authority.