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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Assam - Subsection

Section 92(b) in Guwahati Metropolitan Development Authority Act, 1985

(b)remove any mark set up for the purpose of indicating any level or direction necessary to the execution of works authorised under this Act, shall be punishable with fine which may extend to five hundred rupees or with or without simple imprisonment for a term which may extend two months.