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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Assam - Subsection

Section 73(2) in Guwahati Metropolitan Development Authority Act, 1985

(2)The Appellate Authority may, at any time call for any extract from any proceeding of the State Government or Authority and call for any return or statement or report concerning or connected with any matter with which the Authority to deal.