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[Cites 0, Cited by 0] [Section 370] [Entire Act]

State of Assam - Subsection

Section 370(2) in Gauhati Municipal Corporation Act, 1971

(2)The provisions of this Act and the bye-laws made thereunder to the width of the public streets and the height of building abutting thereon shall apply in the case of streets referred to in sub-section (1) and all the particulars referred to in the subsection shall be subject to the sanction of the Standing Committee.