Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 104] [Entire Act] State of Assam - Subsection Section 104(c) in Gauhati Municipal Corporation Act, 1971 (c)With the sanction of the Corporation the Commissioner may lease, sell, jet out on hire or otherwise convey any property, movable or immovable, belonging to the Corporation,
