Section 345(2) in Gauhati Municipal Corporation Act, 1971
(2)If no objection is raised within such period as aforesaid or if any objection which is raised appears to the Commissioner to be invalid or insufficient, he may be notice in writing direct such owner or occupier -(a)To carry out such reclamation and raising of the height within the period specified; or(b)Within thirty days after the receipt of the said notice to pay to the Commissioner, the estimated cost of performing the work by municipal agency.
