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 160] [Entire Act] State of Assam - Subsection Section 160(5) in Gauhati Municipal Corporation Act, 1971 (5)The Commissioner shall record every transfer or devolution of the notified to him under this section in his books and in the assessment list.
