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[Cites 0, Cited by 0] [Section 265] [Entire Act]

State of Assam - Subsection

Section 265(2) in Assam Municipal Act, 1956

(2)If in the opinion of the Chief Commissioner any area of the Municipality or part thereof should, for any special reason, be provided with a system of public drains or with other means of drainage, they may direct the Municipal Board to provide or execute, within such time as may be fixed by them in this behalf, such works as may be considered necessary by them.