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[Cites 0, Cited by 0] [Section 328(1)] [Section 328] [Entire Act]

State of Assam - Subsection

Section 328(1)(a) in Gauhati Municipal Corporation Act, 1971

(a)An application in writing for approval of the site, together with a site plan of the land, and documents of title and, in the case of land which is the property of the Government or of the Corporation a certified copy of the documents authorising him to occupy the land, and if so required by the Commissioner, the original document or documents; and