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State of Assam - Section

Section 317 in Assam Municipal Act, 1956

317. Apportionment among owners and occupiers.

- Whenever any expenses incurred by the Board are to be paid by the owners and occupiers of any land, as provided in Section 315, the Board may apportion the said expenses among the said owners and occupiers or such of them are known in such manner as to the Board may seem fit.