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[Cites 0, Cited by 0] [Section 426] [Entire Act]

State of Assam - Subsection

Section 426(1) in Gauhati Municipal Corporation Act, 1971

(1)The Government may make rules consistent with this Act for carrying out all or any of the purposes of this Act, and prescribe by rules such forms for any proceedings of the Corporation for which it considers that a form should be provided.