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 204] [Entire Act] State of Assam - Subsection Section 204(5) in Gauhati Municipal Corporation Act, 1971 (5)Costs awarded under this section to the Corporation shall be recoverable by the Corporation as an arrear of tax due from the appellant,
