Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 366] [Entire Act] State of Assam - Subsection Section 366(2) in Gauhati Municipal Corporation Act, 1971 (2)Such surplus land may thereafter be utilised for the purpose of setting forward a building under Section 367.
