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 300] [Entire Act] State of Assam - Subsection Section 300(5) in Assam Municipal Act, 1956 (5)Where a cantonment authority is a party to a dispute the powers of the Chief Commissioner under his section shall be exercisable only with the concurrence of the central Government.
