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[Cites 0, Cited by 0] [Section 430] [Entire Act]

State of Assam - Subsection

Section 430(d) in Gauhati Municipal Corporation Act, 1971

(d)Without authority in that behalf remove, earth, sand or other material or deposit any matter or make any encroachment from, in or on any land vested in the Corporation or in any way obstruct the same.