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[Cites 0, Cited by 3] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(2) in Assam Municipal Act, 1956

(2)The Chief Commissioner may appoint Government servants as expert advisers who shall have the right to attend and speak at all meetings of the Board but not the right to vote. Such expert advisers shall not be deemed to be Commissioners for the purposes of this Act.