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State of Assam - Section

Section 4 in Gauhati Municipal Corporation Act, 1971

4. Municipal Authorities.

(1)There shall be a Corporation charged with the Municipal Administration of the city of Gauhati to be known as the municipal Corporation of Gauhati.
(2)For the efficient performance of the functions of the Corporation there shall be the following Municipal Authorities under the Corporation, namely -
(a)The Standing Committee; and
(b)The Commissioner.