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 45] [Entire Act]

State of Assam - Subsection

Section 45(1) in Guwahati Metropolitan Development Authority Act, 1985

(1)Where the Authority thinks that in the interest of public it is necessary to undertake forthwith any of the works included in a scheme for a public purpose, the Authority shall make an application to the State Government that the land required for the scheme shall vest in the Authority.