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[Cites 0, Cited by 0] [Section 247] [Entire Act]

State of Assam - Subsection

Section 247(2) in Assam Municipal Act, 1956

(2)Such order shall be publicly notified in such a manner and at such places as the Board shall direct, and notice thereof shall be served on the owner, occupier or farmer of the market or the keeper of the hotel or lodging house, tea stall or restaurant.