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State of Assam - Section

Section 437 in Gauhati Municipal Corporation Act, 1971

437. Power to remove difficulty.

- If any difficulty arises in relation to the transition from the provisions of any of the enactment referred to in section 2, or in giving effect to the provisions of this Act, the Government may, by order as occasion requires, do or cause to be done anything which appears to it to be necessary for the purpose of removing the difficulty:Provided that no such order shall be made after the expiration of one year from the establishment of the Corporation.