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[Cites 0, Cited by 0] [Section 245(3)] [Section 245] [Entire Act]

State of Assam - Subsection

Section 245(3)(b) in Gauhati Municipal Corporation Act, 1971

(b)Fill in, re0instate and make good at his own cost and with the least practicable delay, any land opened, broken up or removed for the purpose of placing or carrying such pipe or drain; and