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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Assam - Subsection

Section 60(1)(d) in Assam Municipal Act, 1956

(d)fourthly, such sum as may be required to pay the expenses of paupers, lunatics and lepers who are inhabitants of the municipality and are sent to public asylums, which in the opinion of the Chief Commissioner, to be paid by the Board.