Section 43 in Assam Urban Water Supply and Sewerage Board Act, 1985
43. Power to write off irrecoverable amount.
- If in the opinion of the Board, any amount under a contract or otherwise, is considered irrecoverable, the Board may refer the matter recommending writing off such amount to the State Government. If the State Government after going through the papers and the recommendations so made by the Board, is of the opinion that such amount cannot be recovered, it may approve the writing off of such amount.
