Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 315] [Entire Act] State of Assam - Subsection Section 315(b) in Gauhati Municipal Corporation Act, 1971 (b)Charge for the satallages, rents and fees chargeable as aforesaid or any portion thereof for such period as he may think fit; or
