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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Assam - Subsection

Section 96(1) in Assam Municipal Act, 1956

(1)Every application presented under section 95 shall be heard and determined by a committee consisting of not more than five members or by an officer of Government not below such rank as the Chief Commissioner way determine, whose services the Board obtains and to whom the Board at a meeting delegates the powers and 'functions of the committee in this behalf.