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[Cites 0, Cited by 0] [Section 8B(3)] [Section 8B] [Entire Act]

State of Assam - Subsection

Section 8B(3)(d) in Assam Town and Country Planning Act, 1959

(d)has directly or indirectly, by himself or by any partner, any share or interest, in any contract or employment with by, or on behalf of, the Authority; or