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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(33) in Gauhati Municipal Corporation Act, 1971

(33)Subject to conditions or restrictions, if any as the Government may specify -
(i)Arranging for the publication, within its area, of information on questions relating to Municipal Administration;
(ii)Arranging for the delivery of lectures and addresses and the holding of discussions on such questions and arranging for this purpose display of books, cinematograph, films or models or the holding of exhibitions relating to such questions;