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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Assam - Subsection

Section 62(1) in Assam Town and Country Planning Act, 1959

(1)Nothing in the Indian Registration Act, 1908 (Central Act No. XVI of 1908) shall be deemed to required the registration of any documents, plan or map prepared, made or sanctioned in connection with a scheme which has come into force.