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State of Assam - Section

Section 261 in Gauhati Municipal Corporation Act, 1971

261. Connection with the main not to be made without the permission of Commissioner.

- No person shall, without the permission of the Commissioner at any time, make or cause to be made, any connection or communication with any cable, wire, pipe, ferrule drain or channel constructed or maintained by or vested in the Corporation, for any purpose whatsoever.