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[Cites 0, Cited by 0] [Section 422] [Entire Act]

State of Assam - Subsection

Section 422(2) in Gauhati Municipal Corporation Act, 1971

(2)If, within the period specified in any orders issued under sub-section (1), any action directed under that sub-section has not been duly taken, the Government may make arrangements for the taking of such action and may direct that all expenses connected therewith shall be defrayed out of the Municipal Fund.