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[Cites 0, Cited by 0] [Section 323(1)] [Section 323] [Entire Act]

State of Assam - Subsection

Section 323(1)(n) in Gauhati Municipal Corporation Act, 1971

(n)Any other matter for which, in the opinion of the Commissioner it is expedient to make provision with a view to the development of the area to which the same relates.