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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(5)(b) in Guwahati Metropolitan Development Authority Act, 1985

(b)Without prejudice to the generality of clause (a) of this sub-section, the Authority may impose conditions-
(i)to the effect that the permission granted is only for a limited period and that after the expiry of that period, the land shall be restored to its previous conditions or the use of the land permitted shall be discontinued.
(ii)For regulating the development or use of any other land under the control of the application or for the carrying out of works on any such land as may appear to the Authority expedient for the purpose of the permitted development.