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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Assam - Subsection

Section 80(4) in Gauhati Municipal Corporation Act, 1971

(4)The President Officer in an abnormal situation arising in a meeting, may adjourn the same if in his opinion the situation demand adjournment or ask the Councillor or Councillors responsible for the abnormal situation to leave the House and on his or their refusal to do so may have him or them removed by the Marshall appointed by the Corporation.