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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(7) in Gauhati Municipal Corporation Act, 1971

(7)If any difference of opinion arises between Local Authorities under any of the foregoing provisions of this section, it shall be referred to the Government whose decision shall be final.Provided that, if the Local Authority concerned is a Cantonment Authority any such decision shall not be binding unless it is confirmed by the Central Government.