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[Cites 0, Cited by 0] [Section 321(1)] [Section 321] [Entire Act]

State of Assam - Subsection

Section 321(1)(b) in Assam Municipal Act, 1956

(b)by a notice from the Board under Section 155 requiring a road to be drained, levelled, paved, flagged, metalled or provided with proper means of lighting, or under Section, 177 requiring the alteration or demolition of a building, or