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[Cites 0, Cited by 0] [Section 187] [Entire Act]

State of Assam - Subsection

Section 187(2) in Gauhati Municipal Corporation Act, 1971

(2)For every notice of demand which the Commissioner causes to be served on any person under this section, a fee of such amount not exceeding two rupees as may be determined by bye-laws made in this behalf, shall be payable by the said person and shall be included in the cost of recovery.