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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(1)(d) in Gauhati Municipal Corporation Act, 1971

(d)May recommend to the Corporation the writing off of the amount of any loss of or of any depreciation caused to Municipal property which appears to the Committee to be irrecoverable.