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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Assam - Subsection

Section 86(1) in Gauhati Municipal Corporation Act, 1971

(1)The Corporation may from time to time, by specific resolutions, constitute a Special Committee consisting of such Councillors as it thinks fit to enquire into a report up or any mater to be specified in such resolution which may arise in connection which any of the powers, duties and functions of the Corporation and which is not at the time under consideration by a Standing Committee.