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State of Assam - Section

Section 41 in Gauhati Municipal Corporation Act, 1971

41. Submission of all Administration report to Government.

(1)As soon as may be after the first day of April in every year and not later than such date as may be fixed by the Government, the Commissioner shall prepare a detailed administration report on the preceding year in such form as the Government may prescribe.
(2)The Corporation shall consider the report and forward the same to the Government with their resolution thereon, if any.
(3)Copies of the administration report shall be kept for sale at the municipal office.