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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Assam - Subsection

Section 141(2) in Gauhati Municipal Corporation Act, 1971

(2)If within any period fixed by an order made by the Government under sub-section (1), the municipal authority concerned fails to comply with such order, the provisions of section 422 shall with all necessary modifications, be deemed to apply.