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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Assam - Subsection

Section 60(2)(xxx) in Assam Municipal Act, 1956

(xxx)any expenditure not provided for in the items quoted above which may be declared by the Board at a meeting, with the sanction of the Chief Commissioner, to be an appropriate charge on the municipal fund: