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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(2)(k) in Assam Town and Country Planning Act, 1959

(k)the suspension, so far as may be necessary for the proper carrying out of the scheme, of any rule, bye-law, regulation, notification or order made or issued under any Act of the State Legislature or any of the Acts which the State Legislature is competent to amend;