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[Cites 0, Cited by 0] [Section 106(1)] [Section 106] [Entire Act]

State of Assam - Subsection

Section 106(1)(iii) in Guwahati Metropolitan Development Authority Act, 1985

(iii)due regard shall always be had, so far as may be compatible with the exigencies of the purpose, for entry to the social and religious usages of the occupants of the land or building.