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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Assam - Subsection

Section 52(2) in The Bodoland Autonomous Council Act, 1993

(2)Every order made under sub-section (1) shall be laid before the State Legislature and shall cease to operate at the expiration of thirty days from the date on which the Assam Legislative Assembly first sits after the issue of the order, unless before the expiry of that period it has been approved by the State Legislature.