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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Assam - Subsection

Section 47(1)(i) in Gauhati Municipal Corporation Act, 1971

(i)If he fails to pay any arrears of any kind, due from him, otherwise than as an agent, receiver, trustee or an executor, to the Corporation within three months after a notice in this behalf has been served upon him.