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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Assam - Subsection

Section 90(1) in Guwahati Metropolitan Development Authority Act, 1985

(1)If after receiving information of the intention of the owner of any building or land to take any action in respect thereof in compliance with a notice issued under this Act, the occupier refuse to allow such owner to take action, the owner, may apply to the District Magistrate.