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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Assam - Subsection

Section 31(3) in Assam Industrial Infrastructure Development Corporation Act, 1990

(3)The State Government may, by notification exempt any such premises or estate as aforesaid from any or the provisions of the Assam Municipal Act, 1956 or such period, not exceeding ten years, as may be specified in the notification.Chapter-VI Acquisition and Disposal of Land