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

State of Assam - Subsection

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

(f)All rates, taxes, fees, rents fares and other charges shall, until and unless they are varied by the Corporation, continue to be levied at the same rate at which they were being levied by the aforesaid local authorities immediately before such establishment;