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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(2) in Gauhati Municipal Corporation Act, 1971

(2)All correspondence between the Corporation and Government or other authority shall be conducted by the Commissioner:Provided that no letter shall be sent to the Government by the Commissioner without intimation to the Mayor, and on such intimation the Mayor may furnish his views, if any, to the Government.