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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(9) in Guwahati Metropolitan Development Authority Act, 1985

(9)The State Government on receipt of the proposals for development together with the objections of the Authority, shall either approve the proposals with or without modification or direct the concerned authority to make such modification in the proposals as it considers necessary in the circumstances.