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[Cites 0, Cited by 0] [Section 430] [Entire Act]

State of Assam - Subsection

Section 430(c) in Gauhati Municipal Corporation Act, 1971

(c)Without authority in that behalf, remove, destroy, deface or otherwise obliterate any notice exhibited by or under orders of the Corporation or any municipal authority or any municipal employee specified by the Commissioner in this behalf; and