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[Cites 0, Cited by 0] [Section 3(62)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(62)(c) in Gauhati Municipal Corporation Act, 1971

(c)The drains attached to any such street, public bridge or causeway, and where there is no drain attached to any such street, shall unless the contrary is shown, be deemed to include also, all land up to the outer wall of the premises abutting on the street, or, if a street alignment has been fixed, then up to such alignment;