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[Cites 0, Cited by 0] [Section 259] [Entire Act]

State of Assam - Subsection

Section 259(2) in Assam Municipal Act, 1956

(2)Subject to as aforesaid, the Board may, with its own consent be charged by the Chief Commissioner with, and made responsible for, the establishment, maintenance and management of any schools or class of schools other than basic schools, within the municipality. Subject to the approval of the Chief Commissioner the Board may make grants-in-aid to any schools, whether they are under public or private management.Medical