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[Cites 0, Cited by 0] [Section 370] [Entire Act]

State of Assam - Subsection

Section 370(3) in Gauhati Municipal Corporation Act, 1971

(3)Within sixty days after the receipt of any application under sub-section (1) the Standing Committee shall either accord sanction to the lay out plan on such conditions as it may think fit or disallow it or ask for further information with respect to it.