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 336] [Entire Act] State of Assam - Subsection Section 336(3) in Assam Municipal Act, 1956 (3)For the purposes of any section of this Act which may be expended to a notified area, the town Committee constituted for such all area under section 335 shall be deemed to be a Municipal Board under this Act, and the area to be a Municipality.
