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 327] [Entire Act] State of Assam - Subsection Section 327(b) in Gauhati Municipal Corporation Act, 1971 (b)After the expiry of one year from the date of the said permission or such longer period as the Commissioner may allow:
