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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Assam - Subsection

Section 70(f) in Assam Town and Country Planning Act, 1959

(f)to do any other thing, whenever it is necessary to do so, for any of the purposes of this Act or any rule made or scheme sanctioned hereunder or any scheme which the authority intends to frame hereunder :