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 180] [Entire Act] State of Assam - Subsection Section 180(5) in Gauhati Municipal Corporation Act, 1971 (5)The Corporation may, by notification in he official gazette, from time to time, increase the rates specified in the Schedule.
