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[Cites 0, Cited by 0] [Section 260] [Entire Act]

State of Assam - Subsection

Section 260(e) in Assam Municipal Act, 1956

(e)provide for the payment of expenses of any of the poorer inhabitants of the municipality for journeys to and from any hospital established in any part of India for the treatment of special diseases, and of their subsistence thereat, according to such scale as may be fixed by the Chief Commissioner.