Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 126] [Entire Act]

State of Assam - Subsection

Section 126(1) in Guwahati Metropolitan Development Authority Act, 1985

(1)The relevant Sections of the Guwahati Municipal Corporation Act, 1969 (Assam Act I of 1973) and along with the amendments up-to date inconsistant with the provisions of this Act shall stand repealed with effect from the date on which the Guwahati Metropolitan Development Authority as referred to in Section 4 of this Act if constituted.