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[Cites 0, Cited by 0] [Section 426(2)] [Section 426] [Entire Act]

State of Assam - Subsection

Section 426(2)(q) in Gauhati Municipal Corporation Act, 1971

(q)The preparation of plans and estimates for works partly or wholly to be constructed at the expense of the Corporation, and for the preparation, and periodical revision of maps and registers and for the authorities by which the conditions subjects to which such plans, estimates, maps and registers are to be prepared and sanctioned;