Section 31 in Assam Industrial Infrastructure Development Corporation Act, 1990
31. Non-applicability of certain Acts.
(1)The Assam Urban Areas Rent Control Act, 1972 shall not apply-(a)To any premises belonging to or vesting in or leased by the Corporation under or for the purposes of this Act;(b)As against the Corporation to any tenancies or like relationship created by the Corporation in respect of any premises; but shall apply to any premises let to the corporation.(2)The State Government may, by notification published in the official Gazette, declare that such of the provisions of the Assam Town and Country Planning Act, 1959 shall not apply to the premises belonging or vested in the Corporation or to any industrial area, industrial estate, growth center or commercial estate for a period of ten years from the date of commencement of this(3)The State Government may, by notification exempt any such premises or estate as aforesaid from any or the provisions of the Assam Municipal Act, 1956 or such period, not exceeding ten years, as may be specified in the notification.Chapter-VI Acquisition and Disposal of Land
