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[Cites 0, Cited by 0] [Section 149(2)] [Section 149] [Entire Act]

State of Assam - Subsection

Section 149(2)(b) in Gauhati Municipal Corporation Act, 1971

(b)Which are situated in any portion of the city, which the Commissioner has given public notice that the collection, removal and disposal of all filth and polluted and obnoxious matter from latrines, urinal and cesspools will be undertaken by municipal agency.