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[Cites 0, Cited by 0] [Section 440] [Entire Act]

State of Assam - Subsection

Section 440(e) in Gauhati Municipal Corporation Act, 1971

(e)All debts and obligation incurred and all contracts made by on behalf of the Panchayat immediately before the said date and subsisting on the said date shall be deemed to have been incurred and made by the corporation in exercise of the power conferred on it by the Act;