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[Cites 0, Cited by 0] [Section 273] [Entire Act]

State of Assam - Subsection

Section 273(2) in Gauhati Municipal Corporation Act, 1971

(2)The Commissioner may refuse to give such permission if he is of the opinion, that the establishment, alteration, enlargement or extension of such factory, workshop or trade premises, in the proposed position would be objectionable by reason of the density of the population of the neighbourhood thereof, or would be nuisance to the inhabitants of the neighbourhood.