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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(4) in Guwahati Metropolitan Development Authority Act, 1985

(4)Every modification made under the provisions of this section shall be published in such manner as the Authority or the State Government, as the case may be, may specify and the modifications shall come into operations either on the date of the publication or on such other date as the Authority or the State Government may fix.