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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of Assam - Subsection

Section 158(2) in Gauhati Municipal Corporation Act, 1971

(2)Before making any amendment under sub-section (1) the Commissioner shall give to any person affected by the amendment, notice of not less than one month that he proposes to make the amendment and consider any objections, which may be made by such person: