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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Assam - Subsection

Section 38(2)(c) in Guwahati Metropolitan Development Authority Act, 1985

(c)to provide, with the consent of the owners, that two or more existing plots each of which is held in joint ownership or in severalty shall thereafter with or without alternation of boundaries, be held in ownership in common as a reconstituted plot;