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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Assam - Subsection

Section 43(1) in Gauhati Municipal Corporation Act, 1971

(1)For the purposes of election of councillors the Corporation with the approval of the Government shall
(a)Divide the city into such member of wards as there are councillors to be elected; and
(b)Determine the extent of each ward