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[Cites 0, Cited by 0] [Section 97(1)] [Section 97] [Entire Act]

State of Assam - Subsection

Section 97(1)(b) in Gauhati Municipal Corporation Act, 1971

(b)No contract for any purpose, which in accordance with any provisions of this Act or any rules made thereunder the Commissioner may not carry out without the sanction of one or the other municipal authority, shall be made by him unless such sanction has been given.