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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Assam - Subsection

Section 57(5) in Guwahati Metropolitan Development Authority Act, 1985

(5)Where any such land has been acquired by the State Government it may, after it has taken Possession of the land, transfer the land to the Authority for the purpose for which the land has been acquired on payment by the Authority of the compensation awarded under Act and of the charges incurred by the State Government in connection with the acquisition.