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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Assam - Subsection

Section 111(2) in Guwahati Metropolitan Development Authority Act, 1985

(2)All such documents, plans and maps relating to the sanctioned scheme shall, for the purposes of Sections 48 and 49 of the Indian Registration Act, 1908 (Central Act XVI of 1908), be deemed to have been and to be registered in accordance with the provisions of that Act.