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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Assam - Subsection

Section 47(2)(c) in Gauhati Municipal Corporation Act, 1971

(c)A person shall not be deemed to have any interest in a contract or work such as is referred to in clause (h) of that subsection by reason only of his having share or interest in -
(i)Any lease, sale, exchange or purchase of immovable property or any agreement for the same; or
(ii)Any agreement for the loan of money or any security for the payment of money' or
(iii)Any newspaper in which any advertisement relating to the affairs of the Corporation is inserted; or
(iv)The sale to the Corporation or to any municipal authority or any employee of the Corporation on behalf of the Corporation of any article in which he regularly trades or the purchase from the Corporation or from any such authority, or any such employee on behalf of the Corporation, of any article of a value in either case not exceeding two thousand rupees in the aggregate in any year during the period of the contract or work; or
(v)The letting out on hire to the Corporation or the hiring from the Corporation of any article of a value not exceeding two thousand rupees in the aggregate in any year during the period of the contract or work; or
(vi)Any agreement or contract with the Corporation or any municipal authority for taking water of electricity or any other thing which the Corporation may generally supply.