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

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

(a)A person shall not be deemed to have incurred any disqualification under clause (d) of that sub-section by reason only of his receiving -

(i)Any person; or

(ii)Any allowance or facility for serving as the Mayor or Deputy Mayor or as a Councillor; or

(iii)Any fee for attending a meeting of any committee of the Corporation;

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