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[Cites 0, Cited by 0] [Section 300] [Entire Act]

State of Assam - Subsection

Section 300(1) in Assam Municipal Act, 1956

(1)If any dispute, for the decision of which this Act does not otherwise, provide arises between the Boards of two or more municipalities constituted under this Act, or between the Board of two or more municipalities constituted under this Act, or between the Board of any such municipality and a cantonment authority, or any other local authority, the matter shall be referred to the Deputy Commissioner,