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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Assam - Subsection

Section 42(5) in Guwahati Metropolitan Development Authority Act, 1985

(5)After receiving the objections under subOsection (4) above, the Authority, the Officer of the State Government or the local authority, as the case may be, after making such enquiry as it may think fit, approve the proposed modification with or without any further modification thereof.