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[Cites 0, Cited by 0] [Section 8B(4)] [Section 8B] [Entire Act]

State of Assam - Subsection

Section 8B(4)(a) in Assam Town and Country Planning Act, 1959

(a)refuses to act or becomes incapable of acting or absents himself from three consecutive meetings of the Authority and is unable to explain such absence to the satisfaction of the Authority;