Section 100(3) in Assam Urban Water Supply and Sewerage Board Act, 1985
(3)Without prejudice to other provisions of this Act and notwithstanding anything contained in any other law for the time being enforce, the State Government may give to any local body such direction as in its opinion may be necessary or expedient for enabling and Board to perform its functions under this Act and thereupon it shall be the duty of of the local body to comply with such directions.
