Section 440(b) in Gauhati Municipal Corporation Act, 1971
(b)The unexpended balance of the Panchayat fund and the property (including areas of rates, taxes and fees) belonging the Panchayat fees) belonging to the Panchayat and all rights and powers to which prior to such vested in the Panchayat shall subject to all charges and liabilities affecting the same, vest in the Corporation of the city of Gauhati hereinafter refer to as the Corporation;
