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[Cites 0, Cited by 0] [Section 149(1)] [Section 149] [Entire Act]

State of Assam - Subsection

Section 149(1)(b) in Gauhati Municipal Corporation Act, 1971

(b)Which are situated in any portion of the city in which the Commissioner has given public notice that sufficient water is available from municipal water works a reasonable supply to all the lands and buildings in the said portion.