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[Cites 0, Cited by 0] [Section 69(5)] [Section 69] [Entire Act]

State of Assam - Subsection

Section 69(5)(ii) in Guwahati Metropolitan Development Authority Act, 1985

(ii)Where any transferee or occupier makes any default in the payment of any fee levied under clause (1) of sub-section (5), the Authority may direct that in addition to the amount of the arrears, a sum of not exceeding that amount shall be recovered from the transferee or occupier, as the case may be, way of penalty.