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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(2) in Assam Town and Country Planning Act, 1959

(2)Notwithstanding anything contained in sub-section (1), the State Government may, after making such enquiry as they may deem necessary by notification in the Official Gazette, direct any local authority to prepare, publish and submit for their sanction before an appointed date a scheme under this section for an area specified in such notification.