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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(6) in Guwahati Metropolitan Development Authority Act, 1985

(6)If any question arises whether the modifications proposed to be made by the Authority are modifications which effect important alternations in the character of the plan or whether they relate to extent of land-uses or the standards of population density, it shall be referred to the State Government whose decision thereon shall be final.