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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(4)(b) in Assam State Capital Region Development Authority Act, 2017

(b)tribal belts/block areas and Autonomous Council areas within the State Capital Region shall be developed keeping in view the existing laws while preserving the tradition and culture of the tribal blocks; and the prior consent of these authorities is mandatory before finalizing the Regional Plan covering the respective areas;