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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Assam - Subsection

Section 86(1) in Assam Municipal Act, 1956

(1)The Board at a-meeting for the purpose of general valuation may, with the approval of the Chief Commissioner, appoint an assessor who is neither an employee nor a Commissioner of the Board on such pay and with such establishment as it may determine.