Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Assam - Subsection

Section 69(3) in Gauhati Municipal Corporation Act, 1971

(3)The Corporation may sanction such schedule with or without modifications as it thinks fit and may from time to time amend it either of its own motion of after ascertaining the opinion of the Standing Finance Committee.