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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Assam - Subsection

Section 62(1)(b) in Assam Municipal Act, 1956

(b)all public streams, channels, water-courses, springs, tanks, reservoirs, cisterns, wells, aqueducts, conduits, tunnels, pipes, pumps and other water-works, whether made, laid or created at the cost of the Board or otherwise and all bridges, buildings, engines, works, materials and things connected therewith or appertaining thereto and also any adjacent land, not being private property, appertaining to any public tanks: