Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Assam - Subsection

Section 69(3) in Guwahati Metropolitan Development Authority Act, 1985

(3)Notwithstanding anything contained in sub-sections (1) and(2), no development fees shall be levied on development or charge of use of any land vested in or under the control or possession of the Central Government, the State Government or any local authority.