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[Cites 0, Cited by 0] [Section 334] [Entire Act]

State of Assam - Subsection

Section 334(3) in Assam Municipal Act, 1956

(3)Should any inhabitant of the specified area aforesaid desire to object to the notification issued under sub-section (1), he may within six weeks from the date of its publication, submit his objection in writing to the Chief Commissioner, through the Deputy Commissioner, and the Chief Commissioner shall take, his objection into consideration.