Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act] State of Assam - Subsection Section 96(1)(b) in Gauhati Municipal Corporation Act, 1971 (b)The Corporation shall consider the report and the suggestions and may reject the project or may approve it either in its entirety or subject to modification.