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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Assam - Subsection

Section 61(3) in Guwahati Metropolitan Development Authority Act, 1985

(3)After any such sarkari land has been developed by, or under the control and supervision of the Authority, it shall be dealt with by Authority in accordance with rules made and directions given by the State Government in this behalf.