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

State of Assam - Subsection

Section 88(3) in Guwahati Metropolitan Development Authority Act, 1985

(3)No compensation shall be claimed by any person for any damage which he may sustain in consequence of the removal of any development under this Section or the discontinuance of the development under Section 87 of this Act.