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[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

State of Assam - Subsection

Section 96(2)(a) in Gauhati Municipal Corporation Act, 1971

(a)Where the Corporation approves the project and the entire estimated cost exceeds five lakhs of rupees the reports, subject to any modifications as aforesaid, shall be submitted to the tale Government.