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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(3) in Assam Town and Country Planning Act, 1959

(3)While preparing the scheme, the Authority, the Director or the local authority, as the case may be, shall issue a notice inviting the names of all the claimants of any interest on any land or building within the area under the scheme to be submitted within a period not more than one month.