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 26] [Entire Act] State of Assam - Subsection Section 26(3) in Assam Municipal Act, 1956 (3)The term of four years referred to in sub-section (1) shall be held to include any period which may elapse between the expiry of the said four years and the date of the first meeting of the newly constituted Board at which a quorum is present.
