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[Cites 0, Cited by 3] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(3) in Assam Municipal Act, 1956

(3)Of the total number of Commissioners as determined under sub-section (1), not more than two may be appointed by the Chief Commissioner to represent Scheduled Castes, Scheduled Tribes and other socially and educationally Backward Classes, and the remainder shall be elected. The Chief Commissioner may,at any time, direct that all the Commissioner of any Municipal Board shall be elected.