Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 282] [Entire Act] State of Assam - Subsection Section 282(3) in Gauhati Municipal Corporation Act, 1971 (3)The Corporation shall, if required by the Government erect an infectious diseases hospital of such type and dimension as the Government may direct.