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[Cites 0, Cited by 0] [Section 412] [Entire Act]

State of Assam - Subsection

Section 412(h) in Gauhati Municipal Corporation Act, 1971

(h)Institute and prosecute any suit or other legal proceedings, or with the approval of the Standing Committee withdraw from or compromise any suit or any claim for any sum not exceeding five hundred rupees which has been instituted or made in the name of the Corporation or of the Commissioner; and