Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(2) in Guwahati Metropolitan Development Authority Act, 1985

(2)After the coming into operation of the Master Plan and zoning Regulation, it shall be the duty of the Guwahati Municipal Corporation or any other local authority, within whose jurisdiction such area or zone is situated to enforce such regulatory measures in suppression of the rules and regulations, if any, applicable to such area or zone.