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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Assam - Subsection

Section 8A(1) in Assam Town and Country Planning Act, 1959

(1)The State Government may, by notification in the Official Gazette, constitute for the purpose of this Act, an Authority to be called "The as the Authority" with jurisdiction over such area as may be specified in the said notification.