110. Hats situated in the area excluded from a Gaon Panchayat and included in Town Committees or Municipality.
(1)Notwithstanding anything contained in the Assam Municipal Act, 1956 the sale proceeds of any hat situated in the area which has been excluded after commencement of this Act from the territorial jurisdiction of the Gaon Panchayat and included in the territorial jurisdiction of the Town Committee or Municipality, shall be equally apportioned by the State Government for three succeeding years following the year of such transfer of the area.(2)For any loan incurred by a local authority for improvement of a hat situated in the area which has been excluded from the territorial jurisdiction of Town Committee or Municipality, the liability or repayment of such loan with interest, shall be transferred to such Town Committee or Municipality, under order of the Government.Chapter-VIII Disqualification of the President, Vice-President & Member of Zilla Parishad, Anchalik Panchayatand Gaon Panchayat.
