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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Assam - Subsection

Section 87(4) in Gauhati Municipal Corporation Act, 1971

(4)The report of every Special Committee shall as soon as may be practicable, be laid before the Corporation which may thereupon take such action as it thinks fit, or may refer back the matter to the Special Committee for further investigation and report.Transaction of Business by Standing and other Committees