Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(2)(g) in Guwahati Metropolitan Development Authority Act, 1985

(g)to acquire, hold and manage such property both movable and immovable, as the Guwahati Metropolitan Development Authority may deem necessary for the purposes of any of its activities and to lease, sell or otherwise transfer any property held by it;