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State of Assam - Section

Section 51 in Gauhati Municipal Corporation Act, 1971

51. Notification for election of Councillors.

- For the purposes of constituting the Corporation, the Commissioner shall, by one or more notifications published in the Official Gazette, call upon all the wards to elect Councillors in accordance with the provision of this Act and the rules and orders made thereunder before such date or dates as may be specified in the notification or notifications.