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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Assam - Subsection

Section 156(1) in Gauhati Municipal Corporation Act, 1971

(1)Save as otherwise provided in this Act, the Commissioner with the approval of he Standing Committee shall cause an assessment list of all lands and buildings in the city to be prepared in such form and manner and containing such particulars with respect to each land and building as may be prescribed in the bye-laws.