Section 42(3) in Gauhati Municipal Corporation Act, 1971
(3)The power to issue a notification under sub-section 2 shall be subject to be following conditions namely -(a)A draft of the proposed notification shall be published in the official Gazette for the information of all persons likely to be affected thereby inviting objections and suggestions within 60 days from the date of such publication as may be specified in such notification;(b)A copy of the draft notification shall be referred to the Corporation for expressing its views thereon within the period specified in such notification; and(c)Such draft shall not be further proceeded with until after the period specified in the notification has expired;(d)On the expiry of the period specified in the notification issued under clause (a) of the sub-section and after considering any objection or suggestion which may be received by Government within the specified period of the said notification, the State Government may by notification within a period of six months from the expiry of the period specified in the notification referred to above include the proposed area or any part thereof in the Corporation or exclude it the reform.
