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[Cites 0, Cited by 2] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(2) in Assam Town and Country Planning Act, 1959

(2)After considering all objections, suggestions and representations that may have been received, and after getting the advice of the Council, the State Government shall have the plan finally prepared by the Director and adopt the same.