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[Cites 0, Cited by 0] [Section 425(2)] [Section 425] [Entire Act]

State of Assam - Subsection

Section 425(2)(b) in Gauhati Municipal Corporation Act, 1971

(b)Such person or persons as the Government may appoint in that behalf, shall, so long as the supersession of the Corporation lasts, exercise and perform, so far as may be, the powers and duties of the Corporation and shall be deemed to be the Corporation for the purpose, and such person or persons shall comply with such direction as may be given to him or them by the Government, from time to time, for carrying out the purpose of this Act;