Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 249] [Entire Act]

State of Assam - Subsection

Section 249(3) in Gauhati Municipal Corporation Act, 1971

(3)Not less than fifteen days before any such work is commenced, the Commissioner shall give to each such owner -
(a)A written notice of the nature of the proposed work, and
(b)An estimate of the expenses to be incurred in respect thereof and of the proportion of such expenses payable by him.