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

State of Assam - Subsection

Section 373(4) in Gauhati Municipal Corporation Act, 1971

(4)No persons shall without the permission of the Commissioner or other lawful authority, remove any bar, chain, post or shorting, timber, or remove or extinguish any light set up under this section.