Section 8EE in Assam Town and Country Planning Act, 1959
8EE. Power of Chairman.
- The Chairman shall, for the transaction of the business connected with this Act, or for the purpose of making any order authorised thereby, exercise all the powers vested by this Act in the Authority:Provided that the Chairman shall not act in opposition to, or in contravention of any order of the authority at a meeting, or exercise any power, which is directed to be exercised by the authority at a meeting.
