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[Cites 0, Cited by 0] [Section 422(1)] [Section 422] [Entire Act]

State of Assam - Subsection

Section 422(1)(b) in Gauhati Municipal Corporation Act, 1971

(b)That adequate financial provision has not been made for the performance of any such duty, it may by an order direct the Corporation or the municipal authority concerned, within a period to be specified in such order, to make arrangements to its satisfaction for the proper performance of the duty, or as the case may be to make financial provision to its satisfaction for the proper performance of the duty, and the Corporation or the municipal authority concerned shall comply with such order;