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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(3) in Guwahati Metropolitan Development Authority Act, 1985

(3)The State Government may require the Guwahati Metropolitan Development Authority to furnish it with-
(a)any return, statement, estimate, statistics or other information regarding any matter under the control of the Authority, or
(b)a report on any such matter, or
(c)a copy of any document in the charge of the Authority.