Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 192] [Entire Act] State of Assam - Subsection Section 192(4) in Gauhati Municipal Corporation Act, 1971 (4)All sales of immovable property under this section shall, so far as may be practicable, be regulated in the manner to be prescribed.
