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State of Assam - Section

Section 212 in Assam Municipal Act, 1956

212. Sewerage Scheme.

- A Board may also introduce a sewerage scheme for removal of sewage by flushing with water through underground closed sewers. When a Board introduces such a scheme in its area the Board may where felt necessary, with the approval of the Chief Commissioner, levy additional latrine and water taxes to meet the cost and maintenance of such scheme.