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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Assam - Subsection

Section 192(6) in Gauhati Municipal Corporation Act, 1971

(6)The sale proceeds or such part thereof as may be sufficient shall be applied, first, in discharge of any sum due to the Government in respect of such property and secondly, in discharge of the sum due to the Corporation and all such incidental costs as aforesaid.