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[Cites 0, Cited by 0] [Section 373] [Entire Act]

State of Assam - Subsection

Section 373(3) in Gauhati Municipal Corporation Act, 1971

(3)The Commissioner shall, with all reasonable speed, cause the said work to be completed, the ground to be filled in, the said street, drain or premises to be repaired and the rubbish occasioned thereby to be removed.