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 82] [Entire Act] State of Assam - Subsection Section 82(3) in Gauhati Municipal Corporation Act, 1971 (3)In the case of married persons living together, the interest of one spouse shall be deemed for he purpose of this section to be also the interest of the other spouse;
