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 47(1)] [Section 47] [Entire Act] State of Assam - Subsection Section 47(1)(n) in Gauhati Municipal Corporation Act, 1971 (n)if he/she does not have a functional sanitary toilet in his/her residence premises for the use of the family members;