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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(2) in Assam Town and Country Planning Act, 1959

(2)The modification of the scheme shall state every amendment proposed to be made in the scheme and if any such amendment relates to matter specified in any or all of the clauses (a) to (1) of sub-section (2) of Section 18, the modification shall also contain such other particulars as may be found necessary by the Authority.