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 1] [Entire Act]

State of Assam - Section

Section 58 in Guwahati Metropolitan Development Authority Act, 1985

58. Disposing of land.

- Subject to the rules made under this Act, the Authority may retain, lease, exchange or otherwise, transfer any land acquired by it under this Act.Provided that in case of lease or transfer the owner will get first priority if due to acquisition he becomes landless.