Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40] [Entire Act] State of Assam - Subsection Section 40(a) in Guwahati Metropolitan Development Authority Act, 1985 (a)all lands required by the Authority shall, unless it is otherwise determined in such scheme, vest absolutely in the Authority free all from encumbrances:
