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 19] [Entire Act] State of Assam - Subsection Section 19(2) in Gauhati Municipal Corporation Act, 1971 (2)When the Mayor is absent from his duty on account of illness or any other cause, the powers, duty and functions of he Mayor shall be exercised and performed by the Deputy Mayor.
