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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Assam - Subsection

Section 85(2) in Guwahati Metropolitan Development Authority Act, 1985

(2)In case of any such breach of default, the Authority shall send to any person a notice calling on him to discontinue the breach or cause it to be discontinued or to comply with such provisions of the Master plan or the scheme within a time to be specified in the notice.