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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Assam - Subsection

Section 88(2) in Guwahati Metropolitan Development Authority Act, 1985

(2)The provisions of the this Section shall be in addition to and not in derogation of/ any other provisions relating to demolition of buildings contained in ay other law for the time being in force.