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 35] [Entire Act] State of Assam - Subsection Section 35(3) in Assam Town and Country Planning Act, 1959 (3)Nothing in this section shall, however, debar the State Government or a local authority from compulsorily acquiring any land without prior private negotiation.
