Section 116 in Gauhati Municipal Corporation Act, 1971
116. Payments from the Municipal Fund for works urgently required for the public service.
- On the written requisition of the Government, the Commissioner may at any time undertake the execution of work certified by the Government to be urgently required in public interest, and for this purpose may make payment from the Municipal Fund so far as the same can be met without unduly interfering with the regular working of the Municipal administration.
