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[Cites 0, Cited by 0] [Section 263] [Entire Act]

State of Assam - Subsection

Section 263(1) in Gauhati Municipal Corporation Act, 1971

(1)The Commissioner may, by notice require the owner of any building or land in any street to put up and keep in good condition proper troughs and pipes for receiving and carrying water and sullage from the land or building and for discharging the same so as not to inconvenience persons passing along the street.