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[Cites 0, Cited by 0] [Section 231] [Entire Act]

State of Assam - Subsection

Section 231(2) in Gauhati Municipal Corporation Act, 1971

(2)For the purpose of flushing, cleaning and employing the said drains, the Commissioner may construct or set up such reservoirs, sluices engines and other works, as he shall from time to time deem necessary.