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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Assam - Subsection

Section 61(4) in Guwahati Metropolitan Development Authority Act, 1985

(4)If any sarkari land placed at the disposal of the Authority under sub-section (1) is required at any time thereafter by the State Government, the Authority shall, by notification in the official Gazette, replace it at the disposal of the state Government upon such terms and conditions as may be agreed upon between the State Government and the Authority.