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 345(2)] [Section 345] [Entire Act] State of Assam - Subsection Section 345(2)(b) in Gauhati Municipal Corporation Act, 1971 (b)Within thirty days after the receipt of the said notice to pay to the Commissioner, the estimated cost of performing the work by municipal agency.