Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Assam - Subsection

Section 48(2) in Guwahati Metropolitan Development Authority Act, 1985

(2)If the Authority is opposed or obstruct in evicting such persons or taking possession of land from such persons, the District Magistrate, within whose jurisdiction the land is situated, shall on the application of the Authority, enforce the eviction of such persons or secure delivery if possession of the land to the Authority.