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[Cites 0, Cited by 0] [Section 248] [Entire Act]

State of Assam - Subsection

Section 248(2) in Assam Municipal Act, 1956

(2)After complying with the notice, managing authority may appealed to the Deputy Commissioner or, where the Deputy Commissioner is the Chairman of the Municipality to the Chief Commissioner, if it considers the notice to be unreasonable, and the order of the Deputy Commissioner, as the case may be, shall be final.