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[Cites 0, Cited by 0] [Section 175] [Entire Act]

State of Assam - Subsection

Section 175(c) in Gauhati Municipal Corporation Act, 1971

(c)If any addition or alteration is made to, or in the building, wall, wall, hoarding frame, post or structure upon or over which the advertisement is erected, exhibited, fixed or retained and if such addition or alteration affects the advertisement or any parts thereof; and