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[Cites 0, Cited by 0] [Section 300] [Entire Act]

State of Assam - Subsection

Section 300(3) in Assam Municipal Act, 1956

(3)If, in the case mentioned in clause (a), the Deputy Commissioner is a member of one of the local authorities concerned, his functions under this section shall be discharged by the Commissioner of Division concerned, his functions under this section shall be discharged by such officer as the chief Commissioner may appoint.