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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Assam - Subsection

Section 96(4) in Assam Municipal Act, 1956

(4)The Committee or the officer of Government shall give notice to the applicant of. the time and place at which his application will be heard and after taking such evidence and making such inquiries as- may be deemed necessary in the presence of the objector or his agent, if he appears, pass such orders as are thought; fit in respect of such application.