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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(iii) in Assam Municipal Act, 1956

(iii)being a graduate of any University, or having passed the Intermediate or Matriculation Examinations Of the Gauhati, or any other University or the corresponding standard of the same or any other University, or Middle English or Middle Vernacular or an equivalent examination or senior or junior Madrassa Examination Under the old or reformed scheme, or the Sanskrit Title Examination of the Calcutta/ Assam Sanskrit Association, or having read up to Class VII of a High School or being a registered medical practitioner under any law relating to registration of medical practitioners or being an Advocate or holding a certificate authorising a person to practise as a Pleader or as a Mulchtar or as a revenue agent, occupies a holding or part of a holding, in respect of which there has been paid, during the twelve months aforesaid in respect any rates an aggregate amount of not less than one rupee, or