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[Cites 0, Cited by 0] [Section 342] [Entire Act]

State of Assam - Subsection

Section 342(3) in Gauhati Municipal Corporation Act, 1971

(3)When a building or part of building has been vacated under sub-section (2), the Commissioner shall affix a notice thereto in the prescribed manner and no person, except with the permission in writing of the Commissioner and in accordance with the terms and conditions of such permission, shall without sufficient cause enter into or remain in such building or part of a building.